Sri Narain Dwivedi & Others vs State Of U.P.
2013 Latest Caselaw 1785 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 6756 of 2007
 

 
Petitioner :- Sri Narain Dwivedi & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pulak Ganguly,J.P. Singh,K.Kumar Tripathi,Nitin Kumar Agarwal,V.K. Kushwaha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the appellant and learned AGA for the State.

It is urged that other 13 co- accused persons convicted by the impugned judgment has already been allowed bail by various Benches of this Court. Bail granting order of accused Sohan Lal and Atar Singh has been produced before us.

It is further submitted that there is no distinction between the case appellant and those accused persons.

Learned AGA did not dispute the aforesaid facts.

Looking to the above argument and period of detention and the fact that the appeal is not likely to be heard in near future, we consider it appropriate to release the appellant on bail.

Let the appellant Sri Narain Dwivedi be enlarged on bail on his furnishing a personal bond of Rupees one lakh and two sureties each in the like amount to the satisfaction of trial Judge concerned in S.T. No. 47 of 1998, under sections 147, 148, 302, 149 and 307 I.P.C. , P.S. Chandpur, District Fatehpur.

As soon as personal and surety bonds are furnished, photocopies of the same are directed to be transmitted to this Court forthwith by trial Judge concerned to be kept on the record of this appeal.

The appellant is allowed one month time to deposit entire amount of fine awarded to him.

Order Date :- 7.5.2013

Priyanka