Smt. Champavati Shukla vs State Of U.P.
2014 Latest Caselaw 7636 ALL

Citation : 2014 Latest Caselaw 7636 ALL
Judgement Date : 16 October, 2014

Allahabad High Court

Smt. Champavati Shukla vs State Of U.P. on 16 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 
Criminal Misc. Modification Application No.204766 of 2014
 
                   In
 
Case :- CRIMINAL APPEAL No. - 3269 of 2007
 

 
Appellant :- Smt. Champavati Shukla
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Devendra Mohan Singh,Shailesh Verma
 
Counsel for Respondent :- Govt. Advocate,A.K. Singh
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for accused appellant Smt. Champavati Shukla appeared. Learned A.G.A. appeared for opposite party no.1 State of U.P.

Heard learned counsel for accused appellant as well as learned A.G.A. on application moved by accused appellant on 29.6.2014 with prayer to permit opposite party no.2 to leave his surety and to accept surety of fixed deposit of her son.

Accused appellant Smt. Champavati Shukla has been granted bail vide order dated 18.7.2007 passed in Criminal Appeal No.3269 of 2007 (Smt.Champavati Shukla Vs. State of U.P. and another) and Criminal Appeal No.3632 of 2007 (Atul Shukla Vs. State of U.P.). In compliance of the said bail order appellant Smt.Champavati Shukla has furnished bail bonds and sureties before court concerned who has accepted bail bond and released accused appellant on bail in compliance of above bail order dated 18.7.2007 passed by this Court. Now accused appellant Smt. Champavati Shukla wants to change her surety. She may surrender before trial court and may furnish fresh bail bonds of fresh sureties with personal bond to the satisfaction of trial court in compliance of order dated 18.7.2007 passed by this Court.

Photo copy of bail bond may be sent to the trial court for information and necessary action.

If accused appellant Smt. Champavati Shukla surrenders before trial court and furnishes fresh bail bonds of fresh sureties in compliance of bail order dated 18.7.2007, trial court shall release the accused appellant in accordance with said bail order dated 18.7.2007.

Compliance report shall be submitted to this Court alongwith fresh bail bonds as well as fresh personal bonds of accused appellant on the next date of listing.

With aforesaid observation, the application moved by accused appellant is disposed off accordingly.

Appeal shall be listed for hearing in usual course.

Order Date :- 16.10.2014