Mega Singh vs State Of U.P.
2023 Latest Caselaw 669 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 90
 

 
Case :- CRIMINAL APPEAL No. - 8374 of 2022
 

 
Appellant :- Mega Singh
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Anurag Shukla,Kunwar Bhadur Dixit
 
Counsel for Respondent :- G.A.,Charan Singh
 

 
Hon'ble Om Prakash Tripathi,J.

Heard learned counsel for the appellant.

This criminal appeal has been filed against the judgment and order dated 11.10.2022 passed by Additional District & Sessions Judge/F.T.C. Court No.2, Mainpuri in Sessions Trial No.261 of 2018 (State vs. Megh Singh & another) arising out of Case Crime No.112 of 2018, under Section 201 IPC, Police Station Karhal, District Mainpuri.

Learned counsel for the appellant submitted that the appellant was on bail during trial and had not misused the liberty granted to him. The appellant is also on interim bail till filing of this appeal. It is further submitted that fine has not been deposited. It is also submitted that possibility of disposal of appeal in near future is very bleak.

Notice has already been served upon opposite party no.2 but no one is present on behalf of the opposite party/informant.

Learned A.G.A. may file objection/counter affidavit by the next date.

Admit.

Summon the lower court record.

The sentence of the appellant is suspended subject to deposit entire amount imposed as fine.

Appellant Megh Singh is granted bail on terms and conditions to the satisfaction of the trial Court. Apart from any condition to be imposed by the trial Court, the appellant will report to the local Police Station on 1st Sunday of every month in the forenoon.

List on 20.04.2023 in additional cause list.

Order Date :- 6.1.2023

Monika