Shishupal vs State Of U.P.
2018 Latest Caselaw 1362 ALL

Citation : 2018 Latest Caselaw 1362 ALL
Judgement Date : 4 July, 2018

Allahabad High Court

Shishupal vs State Of U.P. on 4 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Criminal Misc. Parole Bail Application No. 18 of 2018
 
In
 

 
Case :- CRIMINAL APPEAL No. - 4608 of 2012
 

 
Appellant :- Shishupal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Gaurav Kakkar,Arun Srivastava,Devendra Mohan Singh,Hemant Kumar,Nagendra Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant.

This application was moved during vacations on 12.6.2018 and was taken up before a Division Bench on 14.6.2018 whereupon it was directed to be listed with previous papers today.

The application is for release on parole by the applicant in order to enable him to perform his customary rites for the marriage of his elder son. A copy of the said application was served on the learned A.G.A. on 12.6.2018 itself. A photostat copy of the invitation cards of both sides has been filed along with the application.

Any further adjournment of this application would frustrate the very purpose of the application inasmuch as no order was passed previously directing the learned A.G.A. to seek instructions nor the learned A.G.A. has obtained any instructions on this application.

In these peculiar circumstances, we direct that the applicant Shishupal shall be taken in police custody to his residential place on 7.7.2018 and for this the necessary formalities shall be carried out whereafter the applicant shall be re-lodged in jail on 10.7.2018 as the marriage is to be performed on 7.7.2018.

Copy of the order today to enable the applicant to be sent in police custody in the morning of 7.7.2018 and to be re-lodged in jail as directed above.

A copy of this order shall be produced before the concerned Jail Superintendent where the applicant is lodged who shall do the needful.

The order may also be communicated to the Chief Judicial Magistrate, Budaun as well as Chief Judicial Magistrate, Bareilly for necessary action.

The application is accordingly disposed of.

Order Date :- 4.7.2018

Masarrat