Allahabad High Court
Shiv Dutt @ Guddu vs State Of U.P. on 15 July, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL APPEAL No. - 3097 of 2010 Petitioner :- Shiv Dutt @ Guddu Respondent :- State Of U.P. Petitioner Counsel :- Mohd. Umar Khan Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellant and learned A.G.A. Connect with criminal appeal No. 3688 of 2010 and Defective criminal appeal No. 301 of 2010.
Order Date :- 15.7.2010 RPD Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellant and learned A.G.A. It is contended by learned counsel for the appellant that appellant is Uncle-in- law of the deceased. His case is distinguishable with the husband of the deceased. The co-accused Prem Pal Singh who is also Uncle-in-law of the deceased has been released on bail by this court on 1.7.2010. Let the appellant Shiv Dutt @ Guddu convicted in S.T. no. 1274 of 2008 under Sections 304-B, 498-A I.P.C. and section 3/4 D.P. Act, P.S. Loni District Ghaziabad be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned. The realization of fine awarded by the trial court shall remain stayed. Order Date :- 15.7.2010 RPD