Sanjay Gupta vs State Of U P
2017 Latest Caselaw 544 ALL

Citation : 2017 Latest Caselaw 544 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Sanjay Gupta vs State Of U P on 12 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL APPEAL No. - 1917 of 2016
 
Appellant :- Sanjay Gupta
 
Respondent :- State Of U P
 
Counsel for Appellant :- Brij Mohan Sahai
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Criminal Misc. Bail Application)

1. Heard learned counsel for appellant and the learned A.G.A.for the State.

2. Having heard the submissions made by learned counsel for parties and perused the material brought on record, this Court is of the view that FIR was lodged belatedly. The appellant is in jail since six months. Hence, the sentence shall stands suspended. Once the sentence is suspended, he is ordered to be enlarged on bail.

3. Let the appellant Sanjay Gupta be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned in Sessions Trial No. 178 of 2013 arising out of Case Crime No.2210/2010, under Sections 363, 366, 328, 305 IPC, Police Station Safipur, District Unnao on the following conditions :

(i) The appellant shall file an undertaking to the effect that he shall not seek any unnecessary adjournment.

(ii) The appellant shall not leave India without permission of this Court.

(iii) The appellant shall inform the change of address within ten days, failing which the State shall at liberty to request for cancellation of his bail.

Order Date :- 12.5.2017

Mukesh