Bablu Yadav vs State of U.P.

Alok K. Singh, J.

Heard.

Admit.

Call for the lower court record.

List for hearing on its turn after the record is received.

Heard learned counsel for the appellant and learned A.G.A. on the prayer for bail.

The appellant has been convicted and sentenced in Sessions Trial No. 557 of 1996 as under

1.Under Section 323/34 I.P.C.One year''s R.I.

2.Under Section 3 (1) (X) S.C./S.T. Act One year''s R.I.

3.Under Section 504 I.P.C. One year''s R.I.

4.Under Section 506 I.P.C.One year''s R.I.

It is submitted that the severity of punishment is not much. It is further submitted that the nature of accusation is also not very serious. During trial he was on bail which he never misused. Presently he is on interim bail. It is also submitted that speedy justice is a fundamental right but the appeal may take a couple of years or even more in its final disposal. The appellant has every hope of success in the appeal.

The bail is, however, opposed by learned A.G.A.

In view of the aforesaid facts and circumstances and without entering into merits of the case, I find it to be a fit case for granting bail. Let the appellant (Bablu Yadav) be enlarged on bail on his furnishing a personal bond and two sureties in the like amount to the satisfaction of the Magistrate/court concerned.

No fine has been awarded in this case by the court below. Subject to the above the sentence of imprisonment shall remain suspended during the pendency of the appeal.