Surendra Singh & Others vs State Of U.P.
2013 Latest Caselaw 2084 ALL

Citation : 2013 Latest Caselaw 2084 ALL
Judgement Date : 14 May, 2013

Allahabad High Court

Surendra Singh & Others vs State Of U.P. on 14 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 7517 of 2008
 

 
Petitioner :- Surendra Singh & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- N.K. Sharma,A.K.Sinha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

By our order dated 4.9.2012 we had directed preparation of paper book and listing of the appeal for final hearing and in that order we had also directed that in case appeal is not heard in six months appellant may revive his bail prayer after that period. Today appeal is listed in the cause list. It has been urged by Sri Pankaj Shukla learned Advocate that hearing of the appeal could not take place in the last six months because initially the paper book was not ready and subsequently, when it became ready, the appeal could not be heard due to pausity of time.

Keeping in view the aforesaid facts, we grant short term parole to both the appellants, namely, Surendra Singh and Jagdish Singh for a periof of three months.

Let appellants, namely, Surendra Singh and Jagdish Singh involved in S.T. No. 637 of 2005 State Vs. Kesav and anothers under Sections 302, 506 and 120-B I.P.C., P.S. Baldev, District Mathura be released on short term parole starting from 25.5.2013 on which date both the aforesaid appeallants shall be released from jail on their executing a personal bond of Rs. 2 lacs with two solvent surities of their family members or relatives in the like to the satisfaction of the court concerned.

Parole of aforesaid appellants, namely, Surendra Singh and Jagdish Singh shall be lapse on 20.8.2013 on which date they are directed to surrender unless their appeal is decided in the intervening period.

The appeal shall be listed again on 23.8.2013 on which date counsel for the appellant will intimate us the out come of the appeal or will file the surrender certificate of both the appellants on an affidavit.

Meanwhile we direct the office, list this appeal in the first week of July before the appropriate Bench for final hearing.

Order Date :- 14.5.2013

Priyanka