Chandra Chur Chaubey @ Shera ... vs State Of U.P.
2023 Latest Caselaw 8655 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL APPEAL No. - 8034 of 2010
 

 
Appellant :- Chandra Chur Chaubey @ Shera Chaubey
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Rajiv Gupta,Ashutosh Dwivedi,Dileep Kumar,Rajrshi Gupta
 
Counsel for Respondent :- Govt. Advocate,Brijesh Sahai,Man Mohan Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Ajit Singh,J.

It is submitted by Sri Goswami, learned counsel for the State that cases of those appellants who are incarcerated for more than 14 years are pending with the five member committee of the Government.

We have been conveyed this since last four dates which means since two months no decision is taken.

We request the five member committee to be conveyed that the committee should meet on or before 02.04.2023 and decide failing which we may have to take ........judgment of the Apex Court in Criminal Appeal No.308 of 2022 (Saudan Singh vs. State of U.P.) decided on 25.2.2022, as all the accused are in jail since more than 7 years, 12 years and 14 years.

List the matter on 07.04.2023, if by that time the decision is not taken the learned counsels would be at liberty to press for the second bail application.

Order Date :- 23.3.2023

PS