Shanu vs State Of U.P.
2015 Latest Caselaw 4619 ALL

Citation : 2015 Latest Caselaw 4619 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Shanu vs State Of U.P. on 26 November, 2015

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL APPEAL No. - 1380 of 2015
 

 
Appellant :- Shanu
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anurag Vikram,Kirti Prakash
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Heard learned counsel for the appellant and learned A.G.A. for the State.

Appellant has been convicted under Section 354-B I.P.C. and sentenced for a maximum period of three years R.I., in addition to fine.

Appellant was on interim bail. Hearing of appeal may take some time. I find it a fit case for bail.

Let appellant-Shanu, convict of Criminal Trial no. 0000084/2014, Crime No. 299 of 2014, under Section 354-B I.P.C. and section 8 POCSO Act, Police Station Dewa, District Barabanki, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

Realization of fine is not stayed.

Order Date :- 26.11.2015

Faridul