Jay Singh vs State Of U.P
2017 Latest Caselaw 609 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL APPEAL No. - 749 of 2016
 
Appellant :- Jay Singh
 
Respondent :- State Of U.P
 
Counsel for Appellant :- Ram Chandra Dwivedi
 
Counsel for Respondent :- G.A.
 

 
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 record shows that there was a love affair which is evident from paragraph no. 18 of the judgment itself, hence he is entitled to be enlarged on bail.

3.  Learned A.G.A. has vehemently objected the prayer for bail.

4.  Let the appellant Jay Singh 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. 207/2014 arising out of Case Crime No.909/2009, under Sections 363 and 366 IPC, Police Station Bangarmau, 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

Case :- CRIMINAL APPEAL No. - 749 of 2016

Appellant :- Jay Singh

Respondent :- State Of U.P

Counsel for Appellant :- Ram Chandra Dwivedi

Counsel for Respondent :- G.A.

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1.  Heard.

2.  Admit.

3. Summon the Lower Court record.

Order Date :- 12.5.2017/Mukesh