Smt. Chandrawati @ Bitty vs State Of U.P.
2014 Latest Caselaw 9363 ALL

Citation : 2014 Latest Caselaw 9363 ALL
Judgement Date : 1 December, 2014

Allahabad High Court

Smt. Chandrawati @ Bitty vs State Of U.P. on 1 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 4568 of 2014
 

 
Appellant :- Smt. Chandrawati @ Bitty
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sriprakash Dwivedi
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice on behalf of State of U.P.

Admit and register criminal appeal.

Summon the records of trial court.

List on 27.2.2015 for order.

Heard learned counsel for the accused appellant as well as learned A.G.A.on bail application.

Maximum sentence awarded by trial court is three years and accused appellant was on bail during trial. She has also been released on interim bail by trial court after impugned judgment and order.

In view of above I am of the view that accused appellant should be released on bail till disposal of this appeal.

In view of above, bail application is allowed.

Accused appellant Smt. Chandrawati @ Bitty shall be released on bail till disposal of this appeal on furnishing two sureties with personal bond each of like amount to the satisfaction of the trial court concerned on depositing 50% of fine awarded by trial court. Remaining 50% of fine awarded by trial court shall remain stayed.

Order Date :- 1.12.2014