Suhail @ Sulle vs The State Of U.P.
2015 Latest Caselaw 504 ALL

Citation : 2015 Latest Caselaw 504 ALL
Judgement Date : 14 May, 2015

Allahabad High Court

Suhail @ Sulle vs The State Of U.P. on 14 May, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- BAIL No. - 2874 of 2014
 

 
Applicant :- Suhail @ Sulle
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Shishir Pradhan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Counter affidavit filed by learned A.G.A. Is taken on record.

Heard Sri Shishir Pradhan, learned counsel for the applicant and Mrs. Poonam Sinha, learned A.G.A. for the State and perused the record.

It has been contended by the learned counsel for the applicant that the deceased has a criminal history of 12 cases and he was done to death by some unknown miscreants. He submits that co-accused Mahmood to whom also the role of firing at the deceased has been assigned along with the applicant as per the F.I.R., has already been granted bail by this Court, hence the applicant, who is languishing in jail since 20.10.2013, is also entitled to be released on bail as till date only charges have been framed and no prosecution witness has been examined.

Learned A.G.A. has vehemently opposed the prayer for bail and submitted that the case of the applicant is distinguishable from co-accused Mahmood, who has been granted bail by this Court as subsequently in the statement of the witnesses recorded under Section 161 Cr.P.C., he was assigned the role of exhortation whereas the role of firing at the deceased has been assigned to the applicant.

Without expressing any opinion on the merits of the case and considering the submission advanced, I find no good ground for grant of bail to the applicant Suhail @ Sulle involved in Case Crime No. 766 of 2012 under Sections 302, 506 I.P.C., police station Shivratanganj, District Amethi.

Accordingly, the bail application is rejected.

However, the trial court is directed to expedite the trial of the aforesaid case and conclude the same within preferably a period of six months from the date of production of a certified copy of this order, if, there is no legal impediment.

Order Date :- 14.5.2015

shiraz