Kunwar Pal Singh Jatav & Another vs State Of U.P.
2013 Latest Caselaw 2632 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 7228 of 2011
 

 
Appellant :- Kunwar Pal Singh Jatav & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Gaurav Kakkar,Sudist,V.N. Mishra
 
Counsel for Respondent :- Govt. Advocate,Smt. Usha Srivastava
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri V.N. Mishra and Sudhist counsel for the appellants Kunwar Pal Singh Jatav and Jagata Jatav and learned AGA for the State. None is present for the informant.

It is submitted that these two appellants also not named in the FIR although the alleged eye witness knew their identity since before the incident very well and two other co-convicts Bittu @ Sandeep Jaat and Lala Jaat had already been granted bail by this Court vide order dated 12.3.2013 and the case of the present appellant are at par with them.

Learned AGA did not dispute the aforesaid facts .

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 appellants, namely, Kunwar Pal Singh Jatav and Jagata Jatav 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.  480 of 2007, under section 302/34 I.P.C., P.S. Kakod, District Gautam Budh Nagar.

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 appellants are allowed one month time to deposit entire amount of fine awarded to them.

Order Date :- 23.5.2013

Priyanka