Narendra Singh & Others vs State Of U.P.
2013 Latest Caselaw 1809 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5936 of 2009
 

 
Petitioner :- Narendra Singh & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- T.K. Mishra,Anand Prakash Srivastava,Ravi Raj Singh,Smt.Shubhra Singh,Vinod Tripathi,Viresh Mishra
 
Respondent Counsel :- Govt. Advocate,Neel Mani Sharma
 

 
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  Narendra Singh for the reason that marriage of his sister is going to be solemnized on 20.5.2013. 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 Narendra Singh on a short term parole.

Let the appellant Narendra Singh involved in S.T. No. 528 of 2003, under Section 304-B I.P.C. and Section 25 of the Act, P.S. Partapur, District Meerut be released on short term parole starting from 16.5.2013, on which date appellant shall be released from jail on his furnishing a personal bond of Rs. five lacs and two family members 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 23.5.2013, on which date appellant is directed to surrender.

This appeal will come up on 24.5.2013.

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

Order Date :- 8.5.2013

Priyanka