Jasoda vs State Of U.P.
2021 Latest Caselaw 6239 ALL

Citation : 2021 Latest Caselaw 6239 ALL
Judgement Date : 14 June, 2021

Allahabad High Court

Jasoda vs State Of U.P. on 14 June, 2021

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 77
 

 
Case :- CRIMINAL APPEAL No. - 1619 of 2021
 

 
Appellant :- Jasoda
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ravi Shankar Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.

Order on Appeal

Present criminal appeal has been filed against the judgment and order dated 18.3.2021 passed by the Additional Session Judge/Fast Track Court Budaun in Session Trial No. 99 of 2010 whereby the appellant has been found guilty under various sections of Indian Penal Code and sentenced to suffer various terms of imprisonment, maximum being 4 years. Fine has also been imposed.

Heard.

The appeal is admitted.

Summon the lower court record.

Let the paper books be prepared at an early date.

List the appeal for hearing in due course.

Order on Crl. Misc. Bail Application

Counsel for the applicant argues that the applicant was innocent and has been falsely implicated. He further argues that the appellant was on bail during trial and has not misused the liberty. He further stated that the appellant is in custody since 18.3.2021.

Per contra, learned AGA has opposed the prayer for bail and supported the trial court's judgment.

Considering the fact that the appellant was on bail and has not misused the liberty and that there is no likelihood of the appeal being heard in the near future, the bail application is allowed, let the appellant Jasoda convicted in Session Trial No. 99 of 2010, Case Crime No. 1668 of 2009, under Sections 366A and 373 IPC, Police Station Civil Line, District Budaun be released on bail during the pendency of appeal on executing a personal bond with two reliable sureties each in the like amount to the satisfaction of the trial Court concerned subject to deposit of fine of Rs. 5,000/- only.

On acceptance of bail bonds and personal bond, the lower court shall transmit photostat copies thereof to this Court for being kept on the record of this appeal.

The bail application is, accordingly, disposed off.

Copy of the order downloaded from the official website of this Court shall be accepted as a true copy of this order subject to its verification from the official website by the concerned Court below.

Order Date :- 14.6.2021

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