Sushil Kumar Gupta vs State Of U.P.
2014 Latest Caselaw 8953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15162 of 2014
 

 
Applicant :- Sushil Kumar Gupta
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ghan Shyam Dwivedi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Crl. Misc. Parole Application No. 359932 of 2014

Heard Sri Ghan Shyam Dwivedi, learned counsel for applicant and Manish Dev, learned A.G.A. appearing for the State.

This is a Short Term Parole Application in the present bail application has been moved on behalf of applicant. The first bail application of the applicant was rejected by this Court on 06.05.2014 in Criminal Misc. Bail Application No.15162 of 2014.

It has been submitted by the learned counsel for applicant that the marriage of the younger sister of the applicant is to be solemnized on 24.11.2014 and he may be permitted to participate in the said marriage ceremony, of his sister namely Shilpi D/o Sri Vinod Kumar Gupta and has also annexed marriage card of the sister of the applicant with this short term parole application as Annexure-7.  He further submits that the applicant be permitted to attend the said marriage ceremony.

Learned A.G.A. could not dispute the aforesaid fact and stated that the on undertaking the  applicant be permitted to participate in the said marriage ceremony of his sister under the Police custody.

Taking into account that the applicant is in jail since 11.10.2013 and his sister's marriage is scheduled to be held on 24.11.2014 and the said marriage is to be solemnized with Anshul Kumar Gupta S/o Umesh Chandra Gupta.

Considering the submission made by learned counsel for the applicant the applicant shall be permitted to attend the marriage of his sister scheduled to be held on 24.11.2014 in police custody by Chief Metropolitan Magistrate, Kanpur Nagar, thereafter he shall be produced before the Chief Metropolitan Magistrate, Kanpur Nagar by the police on 25.11.2014.

Let the appellant Sushil Kumar Gupta, involved in Case Crime No.60 of 2013, under sections 498-A, 304-B I.P.C. and 3/4 Dowry Prohibition Act, Police Station Badshahi Naka, District Kanpur Nagar, shall be permitted to attend the marriage of his sister scheduled to be held on 24.11.2014 in police custody by Chief Metropolitan Magistrate, Kanpur Nagar on furnishing a personal bond and two sureties each in the like amount to the satisfaction of C.M.M. concerned on the condition that he shall be produced before the C.M.M. concerned on 25.11.2014 by the police, thereafter he shall be sent to judicial custody.

The Chief Metropolitan Magistrate concerned shall submit his report to this Court on the return of the applicant to Jail immediately.

Let a certified copy of this order be issued today to learned counsel for the appellant on payment of usual charges.

This short term parole application is disposed of.

Order Date :- 21.11.2014

Ajay