Saleem vs State Of U.P.
2019 Latest Caselaw 2121 ALL

Citation : 2019 Latest Caselaw 2121 ALL
Judgement Date : 29 March, 2019

Allahabad High Court

Saleem vs State Of U.P. on 29 March, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- CRIMINAL APPEAL No. - 5376 of 2018
 
Appellant :- Saleem
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vindeshwari Prasad,Imran Mabood Khan,Neelesh Kesharwani
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

It is submitted by the counsel for the appellant that Rs.10,000/- which is 50% of the fine is already deposited despite that the learned Judge for reasons best known does not enlarge the accused on bail.

The learned Judge shall forthwith enlarge the accused on bail as he cannot interprate the judgment of this court and keep the matter pending for two months by which the accused is in jail. He shall comply the order dated 18.1.2019 on or before 2nd April, 2019 and convey to the Registry of this Court about the compliance of order dated 18.1.2019 by enlarging the accused on bail.

List the matter on 2.4.2019 for compliance.

Copy of this order as well as earlier order dated 18.1.2019 be faxed by Registry of this High Court through the learned District Judge, Rampur today itself.

Order Date :- 29.3.2019

Mukesh