Chotey Bhaiya vs State Of U.P.
2017 Latest Caselaw 1612 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 101 of 2012
 

 
Appellant :- Chotey Bhaiya
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- In Person (Jail Apeeal),Sajjad Hussain Amicuscuri
 
Counsel for Respondent :- Ae
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Appellant-applicant has been convicted in sentence under Section 363 for a period of three years and fine of Rs. 500, under Section 366 for a period of five years and fine of Rs. 2,000/- and under Section 376 for a period of seven years and fine to the tune of Rs. 4,000/-. All the sentences have been directed to run concurrently.

2. Learned counsel for the appellant-applicant has submitted that appellant-applicant is in jail since 08.05.2010 thus he has completed the sentence awarded by the lower Court even then he has not released.

3. Let a report be called for from District Jail, Hardoi through Chief Judicial Magistrate as to why even after completion of sentence, appellant-applicant has not released.

4. List/put up on 09.06.2017 for hearing.

Order Date :- 5.6.2017

Pachhere/-