Kalp Narain vs State Of U.P.
2014 Latest Caselaw 3787 ALL

Citation : 2014 Latest Caselaw 3787 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Kalp Narain vs State Of U.P. on 30 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Reserved.
 
Cr. Misc. Application o. 95451 of 2012
 
In
 

 
Case :- CRIMINAL APPEAL No. - 144 of 2011
 

 
Appellant :- Kalp Narain
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.N. Shukla,Udai Pratap Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the appellant and learned A.G.A. for the State of U.P.

Considering the fact that in the present case the appellant has been convicted under section 25/27 Arms Act with sentence of three years R.I. with a fine of Rs. 5,000/- each. The appellant is entitled for bail.

Let the appellant Kalp Narain convicted in S.T. no. 458 of 2005 under Sections 27 Arms Act, P.S. Ram Sahenighat, District Barabanki be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.

The realization of fine awarded by the trial court shall remain stayed during pendency of this appeal.

Order Date :- 30.7.2014

RPD