Zeeshan vs State Of U.P.
2021 Latest Caselaw 1803 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- CRIMINAL APPEAL No. - 2460 of 2017
 

 
Appellant :- Zeeshan
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Anurag Pathak,Harshit Pathak,Ratish Kumar Singh,Sudhir Kumar Agarwal
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pankaj Naqvi,J.

Heard Sri Harshit Pandey, learned counsel for the appellant and Sri Gambhir Singh, learned AGA.

This criminal appeal is preferred against the judgment/order dated 29.04.2017 passed by Additional District and Sessions Judge Court No. 3, in Special Case No. 570 of 2015 arising out of Case crime no. 185 of 2015, under Section 377 of IPC and 3/4 PASCO Act, 2012 whereby appellant has been convicted and sentenced under section 377 IPC to 7 years R.I, fine of Rs. 8,000/- and default sentence of three months.

It is submitted on behalf of the applicant that he has been sentenced for 7 years for above offences and is languishing in jail since 29.05.2015, i.e., about 6 years have been served by him in jail, appeal is not likely to be heard in near future, he be enlarged on bail.

Learned A.G.A could not demonstrate anything contrary to the above submission.

Considering the submissions advanced on behalf of both the sides, I direct the release of appellant Zeeshan on bail during the pendency of the appeal, on his furnishing a bond with two sureties of the like amount to the satisfaction of the court concerned in connection with above noted sessions trial.

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

Release shall be subject to deposit of half fine.

List in ordinary course.

Order Date :- 29.1.2021

Ujjawal