Allahabad High Court
State Of U.P. vs Sheelu Alias Gyan Singh And 2 Others on 11 April, 2017
Bench: Shashi Kant Gupta, Abhai Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- GOVERNMENT APPEAL No. - 45 of 2015 Appellant :- State Of U.P. Respondent :- Sheelu Alias Gyan Singh And 2 Others Counsel for Appellant :- Govt.Advocate Counsel for Respondent :- Vijay Singh Sengar Hon'ble Shashi Kant Gupta,J.
Hon'ble Abhai Kumar,J.
Heard learned A.G.A. for the State appellant/applicant and perused the material on record.
This application has been filed by the State appellant/applicant with the prayer that leave to appeal may be granted against the judgment and order dated 30.9.2014, passed in Sessions Trials No. 130 of 2013, arising out of Case Crime No. 138 of 2013, under Sections 498-A,304 B I.P.C., Section 3/4 of Dowry Prohibition Act Police Station- Ata, District- Jalaun by the learned Sessions Judge Jalaun at Orai whereby the accused respondents have been acquitted for the offence punishable under the sections referred to above.
From the perusal of judgement and evidence, it appears that the findings of acquittal require reconsideration. Therefore, leave to appeal is granted.
The application is allowed.
Accordingly, the Government Appeal is admitted.
The lower court record has already been received Issue bailable warrants to the accused-respondents through CJM concerned returnable within four weeks from today. In case the accused-respondents are arrested or appear before the court of CJM concerned, they may be released on bail upon furnishing personal bond of Rs. 20,000/- and two sureties each in the like amount to the satisfaction of the Magistrate concerned and further on the undertaking that they shall appear before this Court on 22.5.2017.
List on 22.5.2017 On the said date accused respondents shall remain present before this Court.
Order Date :- 11.4.2017/N.A.