SURYA BHAN KARWARIYA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant and learned A.G.A. for the State.

(2.) By means of this application, the applicant, Surya Bhan Karwariya who has been convicted in Sessions Trial No.351 of 2015, arising out of Case Crime no.515 of 1996, under Sections 147, 148, 149, 307, 302/34 I.P.C. and 7 Criminal Law Amendment Act, Police Station Civil Lines, Allahabad, is seeking short term bail.

(3.) This appeal was filed by different Advocates. However, looking to the urgency that the marriage of the daughter of the appellant is going to be solemnized on 19.05.2021, this short term parole application has been filed by another Advocate, who has been given no objection by the earlier counsel.