TRILOKI NATH SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the appellant, learned A.G.A. for the State of U.P. and Sri Sajeet Singh, learned counsel for the complainant.

(2.) THIS is third bail application moved on behalf of the appellant Triloki Nath Singh, his first bail application has been rejected on 21.3.2013, his short term bail application bearing criminal misc. application no. 7956 of 2013 has been rejected on 24.1.2013 and his second bail application has been disposed of on 3.10.2013 by which the bail application was not pressed on merits, it was pressed by the learned counsel for the appellant that on the ground of his illness , the appellant may be released on short term bail and the appellant was released on short term bail for a period of four months from the date of his release from the jail. Thereafter, the application for extension of the order dated 3.10.2013 was disposed of by extending the short term bail for a further period of six months. It was also directed therein that the appellant shall surrender unless there is no order/judgement to the contrary passed by this court.

(3.) IT is contended by the learned counsel for the appellant that the appellant is an old man aged about 71 years, he is seriously ill, getting treatment from S.G.P.G.I. Lucknow and he is under regular check -up and proper medication. He is not in a position to surrender before the court concerned. The appellant is an advocate, he has not misused the liberty of short term bail, therefore, he may be released on regular bail.