Sunil Kumar vs State Of U.P.
2015 Latest Caselaw 870 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CRIMINAL APPEAL No. - 696 of 2015
 

 
Appellant :- Sunil Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amol Kumar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

Heard Sri Amol Kumar, learned counsel for appellant and learned A.G.A. for the State of U.P.

This appeal  under Section 374 (2) of Cr.P.C. has been filed against judgment and orders dated 29.05.2015 passed by learned Additional Session Judge, Court No. 3 District Unnao, in Session Trial No. 41/2009 (State Of U.P. vs. Sunil Kumar), whereby the learned Trial Court has convicted and sentenced the appellant under Section 15 of the Narcotic Drugs and Psychotropic Substance Act, 1985 for one year imprisonment and Rs. 2000/- as fine and in case of default in depositing the fine, then additional one month imprisonment.

Admit.

Learned A.G.A. is representing State of U.P., therefore, there is no need to issue notice to the State.

Summon the record of learned lower Court.

List after receipt of record of lower Court.

Order Date :- 11.6.2015

Monika

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Case :- CRIMINAL APPEAL No. - 696 of 2015

Appellant :- Sunil Kumar

Respondent :- State Of U.P.

Counsel for Appellant :- Amol Kumar

Counsel for Respondent :- Govt. Advocate

Hon'ble Shashi Kant,J.

Criminal Misc. Application No. 57439 of 2015.

Heard Sri Amol Kumar, learned counsel for appellant and learned A.G.A. for the State of U.P.

Learned counsel for appellant submits that appellant has been convicted and sentenced under Section 15 of the Narcotic Drugs and Psychotropic Substance Act, 1985 for one year imprisonment and fine of Rs. 2000/-. It is said that during trial, he was on bail and has not misused the liberty of bail, therefore, he may be enlarged on bail during pendency of this appeal.

The prayer for bail has been opposed by learned A.G.A.

Keeping in view of above facts, let the appellant-accused person namely Sunil Kumar be enlarged on bail in in Session Trial No. 41/2009, under Section15 of the Narcotic Drugs and Psychotropic Substance Act, 1985, Police Station Bighapur, District Unnao, on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned. It is further directed that the learned Trial Court shall transmit the copy of the personal bond and surety bonds for records of this Court.

Order Date :- 11.6.2015

Monika