Narvir Singh & Others vs State Of U.P.
2013 Latest Caselaw 2235 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 7632 of 2009
 

 
Petitioner :- Narvir Singh & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Radhey Shyam Shukla,A.K.Dubey,P.K. Duey,Tufail Hasan
 
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 Narvir Singh for the reason that marriage of his daughter is going to be solemnized on 22.5.2013. In support of that contention, photocopy of marriage card has been annexed as Annexure No.  3 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 Amar Deep Singh on a short term parole.

Let the appellant Narvir Singh involved in S.T. Nos. 280 of 2003, and 282 of 2003 under Sections 302/34, 324/34 I.P.C. and 25 Arms Act, P.S. Kanth, District Shahjahanpur be released on short term parole starting from 17.5.2013, on which date appellant shall be released from jail on his furnishing a personal bond of Rs. 2 lacs and two solvent 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 27.5.2013, on which date appellant is directed to surrender.

This appeal will come up on 30.5.2013.

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 :- 16.5.2013

Priyanka