Guddu @ Guduva @ Brijesh Kumar ... vs State Of U.P.
2014 Latest Caselaw 7383 ALL

Citation : 2014 Latest Caselaw 7383 ALL
Judgement Date : 9 October, 2014

Allahabad High Court

Guddu @ Guduva @ Brijesh Kumar ... vs State Of U.P. on 9 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 8464 of 2008
 

 
Appellant :- Guddu @ Guduva @ Brijesh Kumar Yadav
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Atul Tej Kulshrestha,A.T. Kuylshrestha,K.K.Divedi,Kuldeep Singh Yadava,Sheoram Singh,Sunil Kumar Yadav,Yogesh Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for accused appellant appeared. Learned A.G.A. appeared for the State of U.P.

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

It is contended by learned counsel for accused appellant that accused appellant is in jail since 13.7.2007 and he has served more than seven years in jail while by impugned judgment and order he has been awarded sentence to rigorous imprisonment for ten years only. It is further contended that there is no possibility of hearing of appeal in near future.

Learned A.G.A. contended that paper book is ready. Therefore, expeditious disposal of this appeal may be done at the earliest.

Admittedly out of ten years imprisonment about seven years has been undergone by accused appellant. It appears just to release accused appellant on bail with condition that he shall cooperate in expeditious disposal of this appeal failing which his bail shall be cancelled.

In view of above, accused appellant Guddu @ Guduva @ Brijesh Kumar Yadav shall be released on bail in S.T. No.231 of 2008, Case Crime No.222 of 2007, under section 307 I.P.C., Police Station Shikohabad, District Firozabad on his executing a personal bond of Rs.50,000/- with two sureties each of the like amount to the satisfaction of the C.J.M. concerned with condition that he shall cooperate in expeditious disposal of this appeal, failing which bail granted to him shall be cancelled.

List on 13.11.2014 for hearing. No further adjournment shall be given on any ground on that date.

Order Date :- 9.10.2014