Moti Lal Master vs State Of U.P.
2013 Latest Caselaw 6775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL APPEAL No. - 4815 of 2013
 

 
Appellant :- Moti Lal Master
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Mohd. Shoeb Khan
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ashok Srivastava,J.

Notice has been accepted by the learned A.G.A. on behalf of the State.

The appeal is admitted for hearing.

Objection may be filed within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

Summon the lower court record.

List on 18.12.2013.

The appellant Moti Lal Master has been found guilty by learned Additional Sessions, Court no.2, Kushinagar at Padrauna in S.T. No.127 of 2000 arising out of Case Crime No.26 of 2000, P.S. Ram Kola, District Kushinagar and sentenced to 3 years R.I. under section 366 I.P.C. 

It has been submitted from the side of the appellant that he is on interim  bail in this case till today.

I have perused  the record.

The bail prayer has been opposed by the learned A.G.A.

Keeping in view the facts and circumstances of the case and the role assigned to the appellant, I am of the view that the appellant may be allowed to remain on bail in the above mentioned case  if he furnishes fresh bail bonds to the satisfaction of the court concerned.

No fine is stayed.  

Order Date :- 30.10.2013

RU