Jagdish Pandey vs State Of U.P.
2017 Latest Caselaw 229 ALL

Citation : 2017 Latest Caselaw 229 ALL
Judgement Date : 5 May, 2017

Allahabad High Court

Jagdish Pandey vs State Of U.P. on 5 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 546 of 2017
 

 
Appellant :- Jagdish Pandey
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ram Kumar Maurya
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The accused is sentenced for 5 years under Section 365 I.P.C.

It is submitted by the counsel for the appellant that there was no motive and the court has convicted on surmises and conjectures.

The State has raised objections against his release. There is no reply to the same.

I have heard the counsel for the appellant on merits. I do not find any case made out to release the applicant who may be dangerous to the society as the offence pertains to a minor child living in his vicinity.

Hence, this application for bail and suspending the sentence is dismissed.

Order Date :- 5.5.2017

psd

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