Asgar Ali vs Sate Of U.P.
2017 Latest Caselaw 635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 1192 of 2015
 

 
Appellant :- Asgar Ali
 
Respondent :- Sate Of U.P.
 
Counsel for Appellant :- Yogendra Singh,Arshad Ahsan Siddiqui,Ramesh Kumar Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Criminal Misc. Bail Application)

1.  By way of this application the appellant requests to enlarge him on bail as he has been convicted for commission  of offence under Sections 498A and 304B IPC and 3/4 Dowry Prohibition Act.

2.  Time and again listing applications are made for listing the main matter. However, when the matter is taken up, learned counsel for appellant requests for hearing the matter for bail.

3.  Having considered the facts and circumstances, I am not inclined to exercise the jurisdiction vested in this Court for enlarging the accused on bail. The reason being the offence is such whereby this Court feels proper not to  exercise the jurisdiction of enlarging him on bail looking to the gravamen of allegation.

4.  Learned counsel for appellant was given option to conduct the main matter but he has declined to do so even on 7.4.2017 this bail application is dismissed.

5.  Dismissed.

Order Date :- 12.5.2017

Mukesh