Ramashankar Tivari vs State Of U.P. & Another
2017 Latest Caselaw 2952 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 2159 of 2017
 

 
Revisionist :- Ramashankar Tivari
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Raghvendra Pratap Rajan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the revisionist, learned A.G.A for the State and perused the record.

Admit.

Summon the lower court's record.

During the pendency of revision, the revisionist Ramashankar Tivari convicted and sentenced vide judgements and orders dated 13.1.2015 and 20.1.2015 passed by Additional Chief  Judicial Magistrate, Court No. 7, Varanasi in  Criminal Case No. 1567 of 2012 under Section 138 N.I. Act, which has been affirmed by learned Additional Sessions Judge/ Special Judge (E.C. Act), Varanasi in Criminal Appeal No.47 of 2015 vide order dated 4.7.2017, be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.

List after receipt of the lower court's record for final hearing.

It is made clear that the realization of remaining amount of fine shall not remain stayed.

Order Date :- 3.8.2017

Gss