Amrit Lal vs State Of U.P.
2018 Latest Caselaw 3970 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1690 of 1983
 

 
Appellant :- Amrit Lal
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Kamal Krishna,M.K. Mishra
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Krishna Pratap Singh,J.

Ref: Criminal Misc. Bail Application No. Nil of 2018

Heard learned counsel for the appellant and Sri G.P. Singh, learned A.G.A. for the State and perused the record.

This bail application moved on behalf of appellant in S.T. No. 58 of 1981 (State vs. Amrit Lal), under Section 307 IPC and Section 25 Arms Act, P.S. Puramufti, District Kaushambi/Allahabad.

It is submitted by leaned counsel for the appellant that in the aforesaid matter the date of hearing was fixed on 13.07.2018 and the counsel for the appellant is now practicing at Supreme Court and the applicant was not aware about this fact so that neither the applicant nor the counsel for applicant appeared before the Court on date fixed and the Court concerned had issued NBW against the appellant. It is further submitted that again the matter was listed for hearing on 27.07.2018 and because of the appellant had no knowledge about the said date fixed, hence he could not ensure his presence before the Court and accordingly the order has been passed directing the C.J.M. concerned to arrest the applicant within 10 days and thereafter the applicant was arrested and send to jail on 12.08.2018. It is finally submitted that if the appellant is enlarged on bail, he will not misuse the liberty of bail.

Learned A.G.A. has opposed the prayer for bail.

Considering the submissions advanced on behalf of both sides, let the applicant Amrit Lal be released on bail during the pendency of the appeal, on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned in connection with above noted session trial.

On acceptance of bail bonds, the Court below shall transmit the xerox copies thereof to this Court for being kept on record.

List on 09.01.2019 for final hearing.

Order Date :- 26.11.2018/A.K.Verma