Sunny Tyagi vs State Of U.P.
2022 Latest Caselaw 5462 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CRIMINAL APPEAL No. - 4277 of 2022
 

 
Appellant :- Sunny Tyagi
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Gaurav Singh Tomar,Inder Pal Singh Tomar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ajit Singh,J.

Heard the learned counsel for the appellant, learned A.G.A for the State and perused the judgment and order dated 25.5.2022 passed by Addl. Sessions Judge, court no. 2, Hapur in S.T. No. 219 of 2017 (State of U.P. vs. Sunny Tyagi).

Admit.

Summon the lower court record.

Learned counsel for the accused appellant submitted that the incident took place on 22.2.2017 and the accused was convicted on 25.5.2022, under Section 325, 149, 342 and 147 I.P.C. and after conviction the accused was enlarged on interim bail on 25.5.2022.

During pendency of trial the accused was on bail and he never misused the liberty of bail.

Keeping in view the entire facts and circumstances of the case and submission of the learned counsel for the appellant and the learned A.G.A., the appellant is released on bail in the offence, in which he has been convicted and sentenced, in the aforesaid Session Trial, 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.

The realization of half of the fine shall remain stayed during pendency of the appeal, provided the appellant's deposit half of the fine at the time of filing of bail bonds in the trial court.

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

List this appeal after three months for final hearing.

Order Date :- 27.6.2022

Faridul