Aneeta vs State Of U.P. And 3 Others
2022 Latest Caselaw 5471 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CRIMINAL APPEAL No. - 4275 of 2022
 

 
Appellant :- Aneeta
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Sanjeev Kumar Trivedi
 
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 27.5.2022 passed by Special Judge POCSO Act/ Addl. Sessions Judge, Kannauj in S.T. No. 18 of 2020 (State of U.P. vs. Aneeta).

Admit.

Summon the lower court record.

Learned counsel for the accused appellant submitted that the incident took place on 17.3.2019 and the accused was convicted on 27.5.2022, under Section 363, 120B, 366 I.P.C. and section 16/17 POCSO Act and after conviction the accused was enlarged on interim bail on 27.5.2022.

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