GURIA SWAYAM SEVI SANSTHAN Vs. KALI & ANR.

JUDGEMENT

(1.) Special Leave Petition (Crl.) No. 3537/2017:- This Special Leave Petition is filed against the interim order, dated 14.12.2016, passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 5847 of 2016, wherein the High Court has granted intra-appeal bail under section 389 of the Code of Criminal Procedure, 1973.

(2.) Heard the learned counsel appearing on behalf of both the parties.

(3.) Considering the gravity of the offences particularly taking into consideration that the Trail Court has convicted the aforesaid Respondent No. 1 under Section 3, 4, 5, 6 and 9 of the Immoral Traffic (Prevention) Act of 1956 and the fact that the Respondent No. 1-accused has only undergone 2 months of imprisonment whereas she was convicted for 10 years in this case, we are of the considered opinion that this is not a fit case for extending the benefit of intra-appeal bail.