Allahabad High Court
Bheesam & Another vs State Of U.P. on 13 August, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL APPEAL No. - 3522 of 2010 Appellant :- Bheesam & Another Respondent :- State Of U.P. Counsel for Appellant :- Abhitab Kumar Tiwari,Jitendra Singh,Lav Srivastava,Pankaj Kumar Shukla,V.K.Agnihotry,V.P. Srivastava Counsel for Respondent :- Govt. Advocate,Rajul Bhargava Hon'ble Ram Surat Ram (Maurya),J.
Hon'ble Umesh Chandra Tripathi,J.
On Bail Application No.372375 of 2017.
On behalf of Charan Singh(appellant-2) an application has been moved for grant of short term bail to him. In the affidavit it has been stated that the applicant is suffering from cardiac disease. Along with counter affidavit a report dated 9.12.2017 of Medical Officer, District Jail, Mathura has been filed showing that Charan Singh is aged about 75 years and he was regularly given treatment and diagnosed with - COPD with Systemic Hypertension with Ischemic heart disease (Anterolateral wall ischemia).
In the fact of the case the prayer of short term for a period of two months is allowed.
Charan Singh (appellant-2) convicted in S.T. No.623 of 2007 (State vs.Nahar Singh and others) ( arising out of Case Crime No. 519 of 2007, under Sections 147, 1487, 149, 452, 302, 504 and 506, I.P.C. P.S. Govardhan district, Mathura), be released on short term bail for a period of two months from the date of his release from the jail, on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned. After completion of two months period, he shall surrender and file affidavit in this respect before the court concerned. The court concerned shall pass appropriate order on it and send Charan Singh to jail.
Order Date :- 13.8.2018 mt