Noni Ram vs State Of U.P.
2013 Latest Caselaw 2472 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 2635 of 2005
 

 
Appellant :- Noni Ram
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Apul Misra,P.N. Misra,S.A.N. Shah
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard  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 chances of appeal being heard in near future is extremely remote. Appellant is in jail since 4.5.2005 and he has already under gone eight years of incarceration without his appeal being decided during intervening period.

Learned AGA opposed the bail prayer by submitting that the appellant has been charged with murdering his own son.

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 Noni Ram 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. 627 of 1996, under sections 302 and 201 I.P.C., P.S.  Milak, District Rampur.

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