Chhotey Alias Veenu & Another vs State Of U.P.
2016 Latest Caselaw 5371 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL APPEAL No. - 4108 of 2016
 

 
Appellant :- Chhotey Alias Veenu & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Arvind Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Heard learned counsel for the appellants and learned A.G.A.for the State of U.P.

It has been submitted on behalf of the appellants that the trial court has failed to  appreciate the evidence in right perspective and erred in recording the finding of conviction, the judgment  is thus perverse.

Admit.

Summon the lower court record within six weeks from today.

List immediately after receipt of record.

Order Date :- 22.8.2016

Su

.

Case :- CRIMINAL APPEAL No. - 4108 of 2016

Appellant :- Chhotey Alias Veenu & Another

Respondent :- State Of U.P.

Counsel for Appellant :- Arvind Kumar Srivastava

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No. 255108 of 2016

Heard learned counsel for the appellants and learned A.G.A.for the State of U.P.

It has been submitted on behalf of the accused appellants that according to prosecution, the role of firing has been assigned to the accused appellants upon the police party but none of the members of the force has sustained any injury.  The accused appellants was on bail during the course of trial.

Learned A.G.A.has opposed the bail application.

There is no likelihood of this appeal being heard in near future 

Considering the rival submissions  and without expressing any opinion on the merits of the appeal, I find it a fit case for bail.

Let the appellant Chhotey alias Veenu and Govind  convicted  in Special Case No. 07 of 2006, case crime No. 274 of 2005 to 276 /2005, State vs. Chhotey alias Veenu and another, under section 147, 148, 307/149 I.P.C.and 25 Arms Act, Police Station Civil Lines, District Etawah be admitted to bail subject to their  executing a personal bond and furnishing two heavy and reliable sureties  in the like sum to the satisfaction of the Court concerned.

The appellants are  directed to deposit 50% of the amount of fine imposed by the trial court within 10 days from the date of their release from jail and the  realisation of  rest 50%  fine shall remain stayed during pendency of the appeal.

Order Date :- 22.8.2016

Su