Krishna Chandra Shukla vs State Of U.P.
2021 Latest Caselaw 4722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 30
 

 
Case :- CRIMINAL APPEAL No. - 1203 of 2020
 

 
Appellant :- Krishna Chandra Shukla
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Purnendu Chakravarty,Anuuj Taandon
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mrs. Saroj Yadav,J.

Heard learned counsel for the accused appellant, and learned A.G.A. appearing on behalf of the State.

This appeal has been filed by the accused-appellants against the judgment and order dated 24.11.2020 passed by Additional Sessions Judge/Special Judge, P.C. Act, Court No. 8, Lucknow, Criminal Case No. 23/99, Case crime No. 225/1998, under Section 7 & 13(1)(d) read with Section 13(2) P.C. Act, Police Station Ajgain, District Unnao, convicting and sentencing the accused appellant under the aforesaid sections.

Learned counsel for the accused/appellant submitted that the accused appellant is innocent and has falsely been implicated in the crime. The accused appellant has been convicted with imprisonment of three years and has been granted interim bail by the Court below. The accused appellant was on bail during trial and did not misuse the liberty of bail, as such, he should be enlarged on bail during the pendency of the present appeal.

Learned A.G.A appearing on behalf of the State opposed the bail application, but admitted that accused appellant remained on bail during trial and did not misuse the liberty of bail.

Considered the rival submissions and perused the record.

Considering the facts and circumstances of the case, it appears just to enlarge the accused/appellant on bail during the pendency of appeal.

Let the appellant/accused Krishna Chandra Shukla involved in Criminal Case No. 23/99, Case crime No. 225/1998, under Section 7 & 13(1)(d) read with Section 13(2) P.C. Act, Police Station Ajgain, District Unnao, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.

The realization of 50% of the fine shall remain stayed during the pendency of the appeal.

It is directed that:

(i) The appellant shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.

(ii) The computer generated copy of such order shall be self attested by the counsel of the party concerned.

(iii) The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order on Appeal

List the matter for final hearing on turn.

Order Date :- 26.3.2021

Arun