Sunny Singh vs State Of U.P.
2016 Latest Caselaw 3411 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Criminal Misc. Bail Application No. 179780 of 2016
 
In Re:
 
Case :- CRIMINAL APPEAL No. - 2873 of 2016
 

 
Appellant :- Sunny Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashok Kumar Maurya
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Abhai Kumar,J.

Prayer for bail is made on behalf of appellant.

It is submitted that maximum punishment that is given under Section 363 I.P.C, is three years. Moreover the applicant is on interim bail granted by Additional District & Sessions Judge, Court No. 1, Ballia.

It is also submitted by learned counsel for the appellant that as per on admission of prosecutrix, she was 17 years old at the time of incident and out her own freewill, she accompanied with the appellant.

Seeing the facts and circumstance let the applicant - Sunny Singh involved in Session Trial / Special Case No. 19 of 2015 (State Versus Sunny Singh & another) arising out of Case Crime No. 18 of 2015, under Section 363 I.P.C, Police Station - Kotwali, District - Ballia, be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned.

Order Date :- 6.6.2016

Vinod.

Case :- CRIMINAL APPEAL No. - 2873 of 2016

Appellant :- Sunny Singh

Respondent :- State Of U.P.

Counsel for Appellant :- Ashok Kumar Maurya

Counsel for Respondent :- G.A.

Hon'ble Abhai Kumar,J.

Heard.

Admit.

Summon the original lower court record.

List immediately thereafter.

Order Date :- 6.6.2016

Vinod.