Sameer @ Pradeep Verma vs State Of U.P
2014 Latest Caselaw 2992 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 662 of 2013
 

 
Appellant :- Sameer @ Pradeep Verma
 
Respondent :- State Of U.P
 
Counsel for Appellant :- Narendra Kumar Sharma,Dhirendra Kumar Yadav
 
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 Sameer @ Pradeep Verma was convicted in Sessions Trial No. 564/2010 arising out of case crime no. 481/2009 under Section 302 IPC, P.S. Sahadatganj, District Lucknow.

It is submitted by the learned counsel for the appellant that the present case is of circumstantial evidence and only evidence against the appellant is of last seen. 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.

Realisation of fine shall also remain stayed.

Order Date :- 11.7.2014

psd