Dhirendra @ Jhingar vs State Of U.P.
2013 Latest Caselaw 1556 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 102 of 2007
 

 
Petitioner :- Dhirendra @ Jhingar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satyendra Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Satyendra Kumar Singh, learned counsel for the appellant and Sri Sunil Singh counsel for the informant and learned AGA for State.

The appellant Dhirendra @ Jhingar is stated to be in jail since 14.6.2005. As an under trial also he was not allowed bail. Calculating from the aforesaid date, appellant had served near about eight years of imprisonment. From the date of conviction (6.1.2007), he has served six years of imprisonment.

In view of the aforesaid fact which has not been disputed by the counsel for the informant as well as by the learned AGA, we consider it appropriate to keep the bail prayer of appellant Dhirendra @ Jhingar  alive but at the same time hearing of the appeal is expedited.

Office is directed to prepare paper book and list this appeal for final hearing before the appropriate Bench in the second week of July, 2013.

In case the appeal is not heard within a year, the appellant may revive his bail prayer after one year.

Order Date :- 1.5.2013

Priyanka