Mohd. Idrish & Another vs State Of U.P.
2014 Latest Caselaw 8717 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL APPEAL No. - 7031 of 2008
 

 
Appellant :- Mohd. Idrish & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ali Hasan,Ishtiyaq Ali,Kirtikar Pandey,Ravi Sinha
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for appellants appeared. Learned A.G.A. appeared for opposite party State of U.P.

Learned counsel for appellants contended that prayer for bail has been made in memo of  appeal itself but order on appeal has yet not been  passed even after six years of appeal.

Perusal on memo of appeal shows that prayer for bail has been made in memo of appeal itself. 

Perusal of impugned judgment and order shows that accused appellants have been convicted under section 20 of N.D.P.S. Act for having ganja of commercial quantity and have been sentenced thereunder with rigorous  imprisonment for 20 years and fine of Rs.20-lacs.

In view of above fact, I am of the view that instead of disposal of bail application at this stage it would be proper  that appeal should be heard on merit finally.

Office is directed  to prepare paper book.

List on 7.1.2015 for hearing on appeal.     

Order Date :- 17.11.2014

RU