Pradeep Yadav vs State Of U.P.
2014 Latest Caselaw 7323 ALL

Citation : 2014 Latest Caselaw 7323 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Pradeep Yadav vs State Of U.P. on 8 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 3711 of 2014
 

 
Appellant :- Pradeep Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Arvind Kumar Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Notice on behalf of State of U.P. has been accepted by learned A.G.A.

Admit and register criminal appeal.

Summon the records of trial court.

Objection may be filed within four weeks.

List after two months for hearing before appropriate Bench.

Heard learned counsel for the accused appellant as well as learned A.G.A. on bail application.

It is contended on behalf of learned counsel for the accused appellant that accused appellant was on bail during trial and he has been granted interim bail after impugned judgment and order.

In view of the above, accused appellant Pradeep Yadav shall be released on bail till disposal of this appeal in S.T. No.216 of 2012, State Vs. Pradeep Yadav, Case Crime No.104 of 2012, under sections 294, 354 I.P.C. and 4/6 Stri Ashist Rupan Adhiniyam, Police Station Gursahaiganj, District Kannauj on his executing a personal bond with two sureties each in the like amount to the satisfaction of the trial court with condition that fine awarded by trial court shall be deposited within 15 days from today, if it has not already been deposited.

Order Date :- 8.10.2014