Ambika Soni And Anr. vs State Of U.P.
2023 Latest Caselaw 14111 ALL

Citation : 2023 Latest Caselaw 14111 ALL
Judgement Date : 3 May, 2023

Allahabad High Court

Ambika Soni And Anr. vs State Of U.P. on 3 May, 2023

Bench: Kaushal Jayendra Thaker, Shiv Shanker Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL APPEAL No. - 5954 of 2018
 

 
Appellant :- Ambika Soni And Anr.
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Virendra Kumar Yadav,Amit Kumar Srivastava,Prashant Vyas
 
Counsel for Respondent :- G.A.,Vikas Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Shiv Shanker Prasad,J.

Criminal Appeal No.5954 of 2018 along with connected Criminal Appeal Nos. 5924 of 2018, 6012 of 2018 and 6457 of 2018 has been placed before this Bench.

We have conveyed our feeling that the genesis of the offence is from business rivalry. Most of the accused-appellants have already been enlarged on bail. Accused-appellant, Himanshu Soni, in Criminal Appeal No.5924 of 2018 is in jail fore more than nine years and has filed second bail application. The Apex Court has directed to expedite the matter in case of accused- appellant Nandu Singh in Criminal Appeal No.6012 of 2018 who has already been granted bail and the bail order were challenged.

Looking to the facts and circumstances, if the parties wish to avail the benefit of judgment of Ankush Shiivaji Gaikwad Versus State of Maharashtra, (2013) 6 SCC 770, they may convey this Court on 9.5.2023.

List on 9.5.2023 as fresh.

We record the presence of Sri Gopal Chaturvedi, learned Senior Advocate assisted by Sri Rajeev Loochan Shukla, learned counsel for accused- appellants and Sri Vikash Singh learned counsel appearing for original informant/ legal heirs of the deceased.

Order Date :- 3.5.2023

Mukesh