Sammun & 4 Others vs State Of U.P.
2016 Latest Caselaw 3433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL REVISION No. - 1641 of 2016
 

 
Revisionist :- Sammun & 4 Others
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Rajiv Gupta,Harish Chandra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar, J.

Heard.

Admit.

Summon the original lower court record.

Counter affidavit may be filed within four weeks.

List immediately thereafter.

Order Date :- 07.06.2016.

Vinod.

Criminal Misc. Stay Application No. 177511 of 2016

In Re:

Case :- CRIMINAL REVISION No. - 1641 of 2016

Revisionist :- Sammun & 4 Others

Opposite Party :- State Of U.P.

Counsel for Revisionist :- Rajiv Gupta,Harish Chandra

Counsel for Opposite Party :- G.A.

Hon'ble Abhai Kumar, J.

Considered the prayer for bail on behalf of revisionists-applicants.

It is submitted by learned counsel for the revisionists-applicants that maximum punishment that is given under Section 498 - A I.P.C, is two years and the revisionists-applicants were on trial. It is also submitted by the learned counsel for the revisionists-applicants that applicants are on interim bail.

Learned A.G.A oppose the prayer for bail.

Seeing the facts and circumstance let the revisionists - applicants - Sammun, Mohsin, Zarina, Kaushar & Yasin involved in Case No. 1468 of 2012 - (State Versus Sammun & others), Case Crime No. 12 of 2010 under Sections 498-A, 323, 506, I.P.C and Section 3/4 Dowry Prohibition Act, Police Station - Mahila Thana, District - Ghaziabad, be released on bail on their furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned.

Order Date :- 07.06.2016.

Vinod.