Ramashrya Mallah vs State Of U.P.
2018 Latest Caselaw 207 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Case :- CRIMINAL APPEAL No. - 291 of 2015
 
Appellant :- Ramashrya Mallah
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashok Kumar Singh,Dileep Kumar,Rajrshi Gupta
 
Counsel for Respondent :- Govt.Advocate
 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Bachchoo Lal,J.

Re: Criminal Misc. Short Term Bail/ parole Application no. 1 of 2018.

This is a short term bail application moved on behalf of appellant Ramashrya Mallah involved in case crime No.21 of 1998  (S.T. No. 60 of 1998), under sections 302/34 I.P.C.  P.S. Madhuban, District Mau.

Learned A.G.A. was earlier granted time to verify the fact whether the marriage of appellant's daughter is scheduled to be held on 2.5.2018. Learned A.G.A. after verifying the fact from the concerned police station states that the marriage of the  appellant's daughter is fixed on 2.5.2018.

Heard learned counsel for the appellant, learned A.G.A. for the State and perused the material available on record.

This is an application seeking short term bail of the appellant on the ground of the marriage ceremony of his real daughter Km. Pooja Sahani which is going to be held on 2.5.2018 at village- Dhadhawal Patraon, post office Fatehpur Talratoy, District Mau. Learned counsel for the appellant submits that the appellant is the father of the girl and for the purpose of participation in the said marriage ceremony the appellant may be permitted to attend the said ceremony. In support of his contention, he referred to the marriage card  which is Annexure no. 1 to the affidavit filed in support of the short term bail application. He further submitted that the appellant may be granted short term bail for a period of 7 days.

Per contra, learned A.G.A. has not seriously opposed the prayer of the learned counsel for the appellant.

In view of the aforesaid, the prayer of the learned counsel for the appellant for grant of parole is allowed.

Let the appellant Ramashrya Mallah involved in case crime No.21 of 1998  (S.T. No. 60 of 1998), under sections 302/34 I.P.C. P.S. Madhuban, District Mau be released on parole/ short term bail for a period of 7 days from 30.4.2018 to 6.5.2018 on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with an undertaking that after availing the period of short term bail from 30.4.2018 to 6.5.2018,  he shall surrender before the court concerned on 7.5.2018. 

Let the matter be listed on 14.5.2018 and learned counsel for the appellant shall file the surrender certificate of the appellant on the next date fixed.

Let the certified copy of this order be issued to the learned counsel for the appellant within 24 hours on payment of usual charges.

Order Date :- 25.4.2018

Gss