Alkesh Singh vs State Of U.P.
2017 Latest Caselaw 2122 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 9225 of 2017
 

 
Applicant :- Alkesh Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vindeshwari Prasad
 
Counsel for Opposite Party :- G.A.,Daksha Yadav
 

 
Hon'ble Raghvendra Kumar,J.

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

It has been submitted by learned counsel for the accused-applicant that injuries sustained by the deceased was accidental in nature. He has placed reliance upon the testimony of the doctor, copy where of has been filed along with this bail application. It has been brought to the notice of the court that the accused is languishing in Jail for the last four years. It has further been pointed out that the minimum sentence for the offence is seven years. It has further been pointed out that more half of the sentence that already been new grant by the accused.

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

This plea has already been considered by disposing of the second bail application. Learned counsel has failed to demonstrate any new development.

In above of the facts and circumstances I do not find it a fit case for grant of bail. The third bail application of applicant Alkesh Singh is rejected. However, the trial court is directed to expedite the trial and make all possible endeavour to conclude the trial preferably within a period of three months from today.

Order Date :- 7.7.2017

Swati