Jagvir Alias Lappa vs State Of U.P.
2013 Latest Caselaw 2452 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4171 of 2005
 

 
Appellant :- Jagvir Alias Lappa
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Rahul Raghav,Dharmendra Singhal,H.L.Pandey,Mahesh Kuntal,Noor Mohammad
 
Counsel for Respondent :- Govt. Advocate,Anil Kr.Shukla,S.N. Shah,S.N.Singh
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri Nor Mohd. And Sri Mahesh Kuntal learned counsel for the appellant and learned AGA for the State.

It is submitted that the appellant was on bail during trial which liberty he had not misused and since date of conviction 15.9.2005 he is in jail and chances of appeal being heard in near future is extremely remote.

Learned AGA did not dispute the said fact.

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 appellants on bail.

Let the appellant Jagvir @ Lappa be enlarged on bail on their 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. 177 of 1999, under section 302 I.P.C., P.S. .Iglas, District Aligarh.

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 :- 21.5.2013

Priyanka