Prem Pal Singh vs State Of U.P.
2013 Latest Caselaw 1563 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1564 of 2003
 

 
Petitioner :- Prem Pal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Prem Prakash,R.P.S.Chauhan
 
Respondent Counsel :- A.G.A.
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Prem Prakash learned counsel for the appellant and the learned A.G.A.

This parole application has been filed by the appellant  Prem Pal Singh for the reason that marriage of his daughter is going to be solemnized on 12.5.2013. In support of that contention, photocopy of marriage card has been annexed as Annexure No. 1 to this parole application.

Learned AGA does not have any serious objection.

Looking to the aforesaid fact, we consider it appropriate to release the appellant Prem Pal Singh on a short term parole.

Let the appellant Prem Pal Singh involved in S.T. No. 684 of 2000, under Section 302 I.P.C., P.S. Usawa, District Badaun be released on short term parole starting from 9.5.2013, on which date appellant shall be released from jail on his furnishing a personal bond of Rs. 1 lac and two solvent sureties each in the like amount to the satisfaction of Court concerned.

Both the sureties will be his near kith and kins. His parole will lapse on 16.5.2013, on which date appellant is directed to surrender.

This appeal will come up on 17.5.2013.

On next date, learned counsel for the appellant is directed to file the surrender certificate of the appellant on an affidavit.

Order Date :- 1.5.2013

Priyanka