Chhatra Pal Yadav vs The State Of U.P.
2014 Latest Caselaw 2930 ALL

Citation : 2014 Latest Caselaw 2930 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Chhatra Pal Yadav vs The State Of U.P. on 11 July, 2014

Bench: Imtiyaz Murtaza, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 1479 of 2013
 

 
Appellant :- Chhatra Pal Yadav
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Rajendra Kumar Verma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the appellant, learned AGA for the State and perused the record.

Appellant Chhatra Pal Yadav was convicted in Sessions Trial No. 482/2008 arising out of case crime no. 128/2005 under Sections 272, 273, 304/34, 328 IPC & Sections 60, 64A of U.P. Excise Act, P.S. Bangermau, District Unnao.

It is submitted by the learned counsel for the appellant that it is a case of administering poison. It is submitted that it is not known who had prepared the intoxicating substance. The appeal is not likely to be heard in near future.

Considering the facts and circumstances of the case, I find it a fit case for bail.

Let the appellant be released on bail on his furnishing two sureties and a personal bond in the like amount to the satisfaction of court concerned.

Order Date :- 11.7.2014

psd