Allahabad High Court
Netrapal Singh Alias Billu vs State Of U.P. on 5 January, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- CRIMINAL APPEAL No. - 6605 of 2007 Petitioner :- Netrapal Singh Alias Billu Respondent :- State Of U.P. Petitioner Counsel :- Mohd. Aslam Ansari,Manoj Vashishtha Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Admit.
Trial court record has already been received. I have perused the record of this case.
Heard learned counsel for the appellant and learned AGA on the bail prayer of the appellant.
Learned counsel for the appellant contended that the entire prosecution story is cooked up and manufactured.
Without expressing any opinion on the merit of the case, I think it appropriate to release the appellant on bail during the pendency of this appeal.
Let the appellant Netrapal Singh be released on bail on his furnishing a personal bond of Rs. one lac and two sureties each in the like amount to the satisfaction of trial court concerned in S.T. No. 1304/1999, u/s 376 (2) (g) IPC and 3 (1) (12)/3 (2) (5) SC/ST Act, P.S. Deoband, district Saharanpur during the pendency of this appeal before this court.
Appellant is allowed one month time to deposit the half amount of fine awarded on him by the trial court and rest half of the amount shall remain stayed during the pendency of this appeal before this court.
Order Date :- 5.1.2010 SKS/6605/07