Vijay Kumar Singh Alias Vidyarthi ... vs State Of U.P.
2016 Latest Caselaw 4820 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 312 of 2007
 

 
Appellant :- Vijay Kumar Singh Alias Vidyarthi Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Smt. Kamla Singh
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Abhai Kumar, J.

Criminal Misc. Application No. 8375 of 2012.

Heard learned counsel for the appellant on the application dated 06.01.2012 praying that execution of sentence be stayed.

It has been submitted on behalf of the appellant that the accused-appellant has already been released on bail vide order of this Court dated 17.01.2007. It has been further contended that the appeal has already been admitted. It is also submitted that assembly election to take place soon and stay of execution of conviction is necessary so that applicant may be eligible to contest the election.

The learned A.G.A.has opposed this application.

The appeal has already been admitted. The execution of sentence is stayed during pendency of the appeal on the submissions made by the appellant's learned counsel.

The application is disposed of accordingly.

Lower Court record has not been received so far.

Summon the lower court record.

List immediately thereafter.

Order Date :- 03.08.2016.

Vinod.