Bhola vs State Of U.P. And Another
2014 Latest Caselaw 7315 ALL

Citation : 2014 Latest Caselaw 7315 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Bhola vs State Of U.P. And Another on 8 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL REVISION No. - 2857 of 2014
 

 
Revisionist :- Bhola
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- U.K. Pushkar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Notice on behalf of opposite party no.1 State of U.P. has been accepted by learned A.G.A.

Issue notice to opposite party no.2.

Summon the records of trial court.

Objection may be filed within four weeks.

List after two months for hearing before appropriate Bench.

Heard learned counsel for the accused revisionist as well as learned A.G.A. on bail application.

Revisionist accused was on bail during trial as well as during pendency of appeal.

In view of the above, accused revisionist Bhola shall be released on bail till disposal of this revision in Case Crime No.252 of 1996, under section 392 I.P.C., Police Station Barala, District Aligarh on his executing a personal bond with two sureties each in the like amount to the satisfaction of the trial court with condition that fine awarded by trial court shall be deposited within 15 days from today, if it has not already been deposited.

Order Date :- 8.10.2014