Satish Alias Toka Lal vs State
2014 Latest Caselaw 6523 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- JAIL APPEAL No. - 5191 of 2005
 

 
Appellant :- Satish Alias Toka Lal
 
Respondent :- State
 
Counsel for Appellant :- From Jail,Renu Srivastav [A.C.]
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

Heard learned counsel for the applicant and learned Additional Government Advocate and perused the record of the case.

Learned counsel for the appellant submitted that the appellant has been implicated in this case because of a property dispute. He has been in jail since 15.9.2001.

Per contra, learned A.G.A has opposed the prayer for bail.

We are of the view that the prayer for bail of the appellant may be kept alive and if the hearing of appeal is not concluded till the completion of 14 years in jail for no fault of appellant, he may press the bail prayer again.

Office is directed to prepare paper book within two months and list the appeal for hearing thereafter.

Order Date :- 16.9.2014

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