Surjeet vs State Of U.P.
2016 Latest Caselaw 5375 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 497 of 2016
 
Appellant :- Surjeet
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kuldeep Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Raghvendra Kumar,J.

Learned counsel for the appellant has submitted that he has already submitted certified copy of the judgment.  

The defect stands removed.

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 DEFECTIVE No. - 497 of 2016

Appellant :- Surjeet

Respondent :- State Of U.P.

Counsel for Appellant :- Kuldeep Kumar

Counsel for Respondent :- G.A.

Hon'ble Raghvendra Kumar,J.

Criminal Misc . Bail Application Application No. 255135 of 2016

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

It has been submitted on behalf of the accused appellant that the accused appellant has been awarded the sentence of one year imprisonment along with fine.  The prayer for bail of the appellant has been made.

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 Surjeet  convicted in S.T.No. 1042 of 2014 ( State vs. Sushil and another ) arising out of case crime No. 692 of 2013 under section 401 I.P.C., Police Station T.P.Nagar, District Meerut  be admitted to bail subject to his executing a personal bond and furnishing two heavy and reliable sureties  in the like sum to the satisfaction of the Court concerned.

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

Order Date :- 22.8.2016

Su