Dev Narayan & Others vs State Of U.P.
2015 Latest Caselaw 4976 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 3518 of 2002
 

 
Appellant :- Dev Narayan & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- J.P.N. Raj,A.B. Saran,S. Ahmad
 
Counsel for Respondent :- Govt. Advocate,Chandrakesh Mishra
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

This is an application for cancellation of bail. The bail granted  under order dated 29.8.2014 to the appellants Dev Narayan, Brij Lal  and Ram Bhadur, who are appellants before this Court were convicted of offence under Sections 147, 148, 324/149, 323/149, 302/149 I.P.C. in Sessions Trial No. 850 of 1996, P.S. Bahariya, District Allahabad.

After having heard, Sri Chandrakesh Mishra, Advocate on behalf of the respondent seeking cancellation of bail granted in favour of the appellants as per order of the Court dated 29.8.2002, we are of the considered opinion that the appeal itself shall be heard and finally decided at the earliest possible.

The facts as disclosed in the application for cancellation of bail does not appeal to us. This application is rejected.

However, it is provided that appeal be listed for hearing in the second week of March, 2016.

Office is directed to get the paper book prepared prior to the date of listing.

Order Date :- 2.12.2015

Ashish Pd.