State Of U.P. (State Appeal) vs Ghanshyam Saroj & Ors.
2016 Latest Caselaw 3413 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1271 of 2014
 

 
Appellant :- State Of U.P. (State Appeal)
 
Respondent :- Ghanshyam Saroj & Ors.
 
Counsel for Appellant :- Govt. Advocate
 
Counsel for Respondent :- Anand Dubey,Mohd. Waris Farooqui,Shailendra Nath Shukla
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Hon'ble Shashi Kant,J.

(Criminal Misc. Application No. 51415 of 2016)

This application for bail has been moved in the aforementioned Criminal Appeal arising out of conviction  of the accused/respondent no. 4 in Session Trial No. 290 of 2012, Case Crime No. 464 of 2011, Under Sections 419, 420, 302, 304-B, 498-A, 201 I.P.C. and 3/4 D.P. Act, Police Station Lalganj, District Pratapgarh.

We have heard learned learned counsel for the parties and have also perused the record.

Learned counsel for the accused respondent no. 4 submitted that accused respondent no. 4 Sangeeta Verma has been taken into custody in execution of the warrant issued by this Court vide order dated 22nd April, 2016. It is further submitted on behalf of the respondent no. 4 that she was acquitted in this case and this appeal has been filed by the State challenging the said judgement of her acquittal. Because of the absence of the accused respondent no. 4 Sangeeta Verma, non-bailable-warrant was issued against the respondent no. 4 Sangeeta Verma. Grounds for grant of bail are sufficient.

Keeping in view the rival submissions, the case for bail is made out. Accordingly, the application for bail is allowed.

Let the accused respondent no. 4 Sangeeta Verma be released on bail in the aforesaid Sessions Trial number on her furnishing a personal bond to the satisfaction of the Court concerned.

Order Date :- 6.6.2016

Monika