Gulab vs State Of U.P.
2013 Latest Caselaw 1762 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1093 of 2009
 

 
Petitioner :- Gulab
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Kameshwar Singh
 
Respondent Counsel :- Govt. Advocate,S.K.Dubey
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the appellant and the learned A.G.A.

This parole application has been filed by the appellant  Gulab for the reason that marriage of his daughter is going to be solemnized on 11.5.2013. 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 Gulab on a short term parole.

Let the appellant Gulab involved in S.T. No. 30 of 1998, under Sections 302 and 149 I.P.C., P.S. Pahari, District Chitrakoot be released on short term parole starting from 8.5.2013, on which date appellant shall be released from jail on his furnishing a personal bond of Rs. 2 lacs and two solvent relatives 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.

Copy of the order be given to counsel for the appellant on payment of usual charges today itself.

Order Date :- 7.5.2013

Priyanka