Nauratan @ Bholoo Gupta vs State Of U.P.
2016 Latest Caselaw 4287 ALL

Citation : 2016 Latest Caselaw 4287 ALL
Judgement Date : 15 July, 2016

Allahabad High Court

Nauratan @ Bholoo Gupta vs State Of U.P. on 15 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 4247 of 2015
 

 
Appellant :- Nauratan @ Bholoo Gupta
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ganesh Shankar Srivastava,Deepak Kumar Srivastava
 
Counsel for Respondent :- Govt.Advocate
 
Hon'ble Abhai Kumar, J.

Learned counsel for the appellant is present.

Learned counsel has submitted that bail application may be heard.

Learned counsel to explain as per the law propounded by Hon'ble Apex Court passed in the cases of Dadu @ Tulsidas Vs. State of Maharashtra - 2000 (8) SCC 437, Union of India Vs. Rattan Mallik @ Habul 2009 (2) SCC 624 and in the case of Maktool Singh Vs. State of Punjab - AIR 1999 SC 1131, whether the bail can be granted in N.D.P.S Act after the conviction has been made during the appeal.

List in due course.

Order Date :- 15.07.2016.

Vinod.

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