Dara Singh vs State Of U.P.
2013 Latest Caselaw 2013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4570 of 2007
 

 
Petitioner :- Dara Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shivendra Singh,Dileep Kumar,Haridwar Singh,Vidya Bhaskar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
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 Dara Singh for the reason that marriage of his daughter 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 Dara Singh on a short term parole.

Let the appellant Dara Singh involved in S.T. No. 653 of 1992, under Sections 302 I.P.C., P.S. Mohamdabad, District Farrukhabad 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. 2 lac 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 27.5.2013.

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 :- 13.5.2013

Priyanka