Bheem Sain And 2 Others vs State Of U.P. And Another
2018 Latest Caselaw 3703 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- CRIMINAL REVISION No. - 3735 of 2018
 

 
Revisionist :- Bheem Sain And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Vivek Chaturvedi,Pankaj Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

Admit.

Summon the lower court's record.

During the pendency of revision, the revisionists Bheem Singh, Vijendra and Kailashi convicted and sentenced vide judgment and order dated 17.7.2014 passed by Sub Divisional Magistrate, Fatehabad, District Agra in Criminal Case No. 01 of 2012 (Case No. T-2012010102131) (State Vs. Bhimsen and others) arising out of Case Crime No. 195 of 2011, under section 198(K)(2) U.P.Z.A.L.R. Act, P.S. Nibhora, District Agra as affirmed by the judgment and order dated 6.10.2018 passed by Additional Session Judge, Court No. 9, Agra in Criminal Appeal No. 204 of 2014 be released on bail on their furnishing a peronal 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 fine shall not remain stayed.

Order Date :- 15.11.2018

Masarrat