SHEO PAL Vs. STATE OF U P

JUDGEMENT

(1.) LEARNED AGA has filed objection, which be taken on record.

(2.) HEARD Sri G. S. Hajela learned counsel for the appellant, Sri A. R. Nadiwal and Sri Dinesh Kumar Yadav, learned counsel for the complainant and AGA for the State on the prayer of bail of the appellants Sheo Pal. Desh Raj, Oma and Dharam Veer, who have been convicted and sentenced by the Additional Sessions Judge, Court No. 1, Saharanpur in S. T. No. 220 of 200 (State vs. Sheo Pal and others), under sections 302, 323, 324 IPC and connected S. T. No. 216 of 2000 (State vs. Sheopal), under section 25 Arms act and S. T. No. 217 of 2000 (State vs. Desh Raj), under section 25/4 Arms Act, P. S. Gagalheri, District Saharanpur and perused the material on record.

(3.) AT the outset, learned counsel for the appellants stated that the prayer of bail of the appellant Sheo Pal is not pressed at this stage and it is prayed that the prayer of bail of the appellant Sheo Pal may be dismissed as not pressed at this stage. Learned counsel for the appellant has also not advanced any argument regarding prayer of bail of the appellant Sheo Pal. Hence on the request of learned counsel for the appellants, the prayer for bail of the appellant Sheo Pal is rejected at this stage as not pressed.