Barsati Verma vs State Of U.P.
2017 Latest Caselaw 1062 ALL

Citation : 2017 Latest Caselaw 1062 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Barsati Verma vs State Of U.P. on 23 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 656 of 2016
 

 
Appellant :- Barsati Verma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Pawan Kumar Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Bail Application

1. Order dated 14.4.2016 is under challenge.

2. During trial which commenced on compliant being lodged in Case Crime No.37 of 2010 under Section 304 IPC he was not granted bail and he is in jail since 20.2.2010.

3. The sole ground is raised that the accused is in jail since 20.2.2010. Unfortunately, learned counsel for appellant was requested on the earlier occasion also that the record is before this Court and the appeal is also ripe right for hearing. The appeal should be listed for hearing but he insists and would like to press for bail.

4. List on 26th May, 2017 for hearing of bail.

Order Date :- 23.5.2017

Mukesh