Ajeet Kumar Mishra vs The State Of U.P.
2014 Latest Caselaw 3003 ALL

Citation : 2014 Latest Caselaw 3003 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Ajeet Kumar Mishra 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. - 898 of 2013
 

 
Appellant :- Ajeet Kumar Mishra
 
Respondent :- The State Of U.P.
 
Counsel for Appellant :- Vivek Tripathi,Madan Mohan Pandey,Rajiv K Bajpai
 
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 Ajeet Kumar Mishra was convicted in Sessions Trial No. 213/2003 arising out of case crime no. 506/2001 under Sections 147, 148, 149, 323, 324, 325, 504, 506, 307, 302 IPC, P.S. Chanda, District Sultanpur.

It is submitted by the learned counsel for the appellant that there was cross case. It is submitted that both the sides, sustained injuries. The appellant was on bail during trial. 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