LAWS(ALL)-2016-5-612

SARVESH & OTHERS Vs. STATE OF U.P.

Decided On May 04, 2016
Sarvesh And Others Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Order on Crl. Misc. IInd Bail Application No. 325779 of 2014.

(2.) It has been contended by the learned counsel for the appellant that the appellant is the husband of the deceased, who died on account of ante mortem burn injuries. He submits that the appellant is in jail for the last more than 13 years as he is in jail since 6.12.2002, hence the appellant may be released on bail as the appeal is not likely to come up in near future for final hearing because paper book is not ready.

(3.) Learned A.G.A. opposed the prayer for bail but could not dispute the aforesaid fact as argued by learned counsel for the appellant.