Putan @ Prem Kumar vs State Of U.P.
2014 Latest Caselaw 724 ALL

Citation : 2014 Latest Caselaw 724 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Putan @ Prem Kumar vs State Of U.P. on 9 April, 2014

Bench: Devendra Pratap Singh, Zaki Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CRIMINAL APPEAL No. - 1204 of 2012
 

 
Appellant :- Putan @ Prem Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Appeal (In Person),B.P.Nigam
 

 
Hon'ble Devendra Pratap Singh,J.

Hon'ble Zaki Ullah Khan,J.

Heard Sri B.P. Nigam for the appellant, learned AGA and perused the record.

Apart from other arguments, it is urged that the only weapon recovered and alleged to be used in the incident was a country made point 3.15 bore weapon, however pellets were also recovered from the body of the deceased and there is no explanation by the prosecution.

Accordingly, the appellant is entitled to bail.

Let the appellant Sri Putan @ Prem Kumar be released on bail in S.T. No. 232 of 2010, under Sections 302/34, 506(2) IPC, P.S. Kachhauna, District Hardoi during the pendency of appeal on his furnishing a personal bond and two reliable sureties each in the like amount to the satisfaction of the court concerned, with condition that the appellant shall report on every tenth day of month before police station concerned and the police shall record his presence and also watch his conduct. In case of any default, the State will be at liberty to move the cancellation of bail application.

Order Date :- 9.4.2014