Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.:
Appeal (crl.) 214 of 2008
PETITIONER:
HEMANT RAI
RESPONDENT:
ALLAUDDIN & ANR
DATE OF JUDGMENT: 28/01/2008
BENCH:
ALTAMAS KABIR & J.M. PANCHAL
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 214 OF 2008
[Arising out of SLP(Crl.)No.6860 of 2006]
Leave granted.
In this appeal, the brother of the deceased has prayed for cancellation of the bail
granted
to respondent No.1 Allauddin, despite his conviction under Sections 147, 148, 302/149 of the
Indian Penal Code and Sections 25/27 of the Arms Act.
The manner in which the deceased was killed and the other facts as revealed, in our
view,
did not warrant release of the respondent No.1 on bail while the appeal was pending before
the High Court.
-2-
Having heard learned counsel for the respective parties, we, therefore, cancel the b
ail
granted to the respondent No.1 and direct that he be taken into custody forthwith.
Having regard to the fact that the respondent No.1 has already undergone seven year
s’
imprisonment, we also request the High Court to dispose of the pending appeal
expeditiously.
The appeal stands allowed.