Khemlal Sunar vs State Of U.P.
2015 Latest Caselaw 5312 ALL

Citation : 2015 Latest Caselaw 5312 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Khemlal Sunar vs State Of U.P. on 10 December, 2015

Bench: Sudhir Kumar Saxena




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Criminal Misc. Application No. 1916 of 2015.
 
In Re:
 

 
Case :- CRIMINAL APPEAL No. - 447 of 2014
 

 
Appellant :- Khemlal Sunar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Appeal(In Person),Shailesh Kr. Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Sudhir Kumar Saxena,J.

Heard learned counsel for the appellant and learned AGA.

Appellant-Khemlal Sunar, has been convicted under Section 8/20 N.D.P.S. Act and sentenced to 15 years of Rigorous Imprisonment in addition to fine.

It is contended that appellant is in jail since 16.05.2008, as such, he has served out more than seven years.

Hearing of appeal will take some time.

In the circumstances, I find it is a fit case for granting bail.

Let appellant-Laxman Chaudhary, convict of Session Trial No. 58 of 2008, arising out of Case Crime No. 201 of 2008, under Section 8/20 of N.D.P.S. Act, Police Station- Tikoniya, District Kheri, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate/court concerned.

Realization of half of the fine shall remain stayed.

Order Date :- 10.12.2015

reena/-