Gaurav vs State Of U.P.
2024 Latest Caselaw 18822 ALL

Allahabad High Court

Gaurav vs State Of U.P. on 23 May, 2024

Author: Rajiv Gupta

Bench: Rajiv Gupta

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:93698-DB
 
Court No. - 45
 

 
Case :- JAIL APPEAL No. - 130 of 2022
 

 
Appellant :- Gaurav
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Anand Tripathi,Krishna Manohar Tiwari
 

 
Hon'ble Rajiv Gupta,J.
 

Hon'ble Shiv Shanker Prasad,J.

Heard Sri Anand Tripathi, learned Amicus Curiae for the appellant and learned A.G.A. for the State.

At the very outset, Sri Anand Tripathi, learned Amicus Curiae for the appellant has pointed out that the appellant Gaurav has already filed a Criminal Appeal No. 3395 of 2022 against the same judgment and order dated 31.03.2022 passed by Additional Sessions Judge/ Special Judge (POCSO), Shamli in Sessions Trial No. 158 of 2020, arising out of Case Crime No. 455 of 2019 (State Vs. Gaurav), under section 377 I.P.C. and 3/4 POCSO Act, which appeal has been admitted, wherein bail application of the appellant has also been rejected by this Court vide order dated 07.08.2023.

In view of the aforesaid facts and circumstances, the instant jail appeal is not maintainable and is accordingly, dismissed.

Order Date :- 23.5.2024

Abhishek Singh