Ram Bahadur vs State Of U.P.
2014 Latest Caselaw 2298 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL REVISION No. - 103 of 2014
 

 
Revisionist :- Ram Bahadur
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Vinod Kumar Singh,Balbir Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

(Criminal Misc. Application No. 54173 of 2014)

Heard learned counsel for the revisionist and learned A.G.A. for the State of U.P.

This application has been filed for extension of short term bail granted to the revisionist vide order dated 14.03.2014.

Learned counsel for the revisionist submits that lower court's record is not available but the hearing of this revision is not possible due to summer vacation, while the period of his short term bail is going to be expired on 13.6.2014. In the facts and circumstances of the case and in the interest of justice, the period of short term bail of the revisionist is extended during the pendency of this revision.

Learned A.G.A. has opposed the prayer for extension of short term bail. According to him the lower court record is available and the maximum three months more period of above short term bail be extended.

Considering the above submissions made by the learned counsel for the parties and material available on record, the application is allowed. Short term bail of the revisionist is extended for further period of three months from 13.6.2014.

The application is allowed.

List in week commencing 21.7.2014 as peremptorily among top of the five cases.

Order Date :- 13.6.2014

Monika