Sonu Yagik vs State Of U.P.
2014 Latest Caselaw 9491 ALL

Citation : 2014 Latest Caselaw 9491 ALL
Judgement Date : 3 December, 2014

Allahabad High Court

Sonu Yagik vs State Of U.P. on 3 December, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26117 of 2014
 

 
Applicant :- Sonu Yagik
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vijay Singh Sengar
 
Counsel for Opposite Party :- Govt. Advocate,Awadhesh Narain Tiwari
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Vijay Singh Sengar, learned counsel for the applicant, Sri Awadhesh Narain Tiwari, learned counsel for the complainant, Sri Vakash Sahai, learned AGA.

Sri Vikash Sahai, learned AGA produced the photo copy of the DNA report of the deceased dated 27.11.2014 and perusal of the same it is apparent that the report of the DNA is positive.

It has been submitted by learned counsel for the applicant that the applicant has been falsely implicate in the present case and he is in jail since 30.09.2014.

Learned AGA as well as learned counsel for the complainant vehemently opposed the prayer for bail and submitted that the skeleton recovered at the pointing out of the applicant and as per the report of DNA the informant and his wife are the biological parents of the deceased.

Without expressing any opinion on the merits of the case, in view of the DNA report and considering the submissions advanced, I find that no good ground is made out for enlarging the applicant on bail.

The bail application of the applicant Sonu Yagik, involved in Case Crime no.353 of 2012, under Section 364A, 302, 201, 34 IPC and 12/14 D.D.A. Act, P.S.-Rampura, District Jalaun is, accordingly, rejected.

However, the trial court is directed to expedite the trial and conclude the same preferably within the period of eight months from the date of production of the certified copy of this order before the trial court, if there is no legal impediment.

Office is directed to send the certified copy of this order to the trial court for it's compliance.

Learned AGA further states that the affidavit on behalf of the Chief Secretary, as has been directed by this Court on 29.10.2014, is under preparation and some time may be granted to file the same.

Put up on Friday i.e. 12.12.2014 in the Additional Cause List.

Order Date :- 3.12.2014

Ajay