Ravi And Another vs State Of U.P.
2019 Latest Caselaw 6043 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- CRIMINAL APPEAL No. - 4545 of 2019
 

 
Appellant :- Ravi And Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dev Prakash Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajiv Gupta,J.

The present criminal appeal has been filed against the order dated 19.6.2019, passed by Special Judge, S.C./S.T. (P.A) Act, Chitrakoot, in S.S.T. No. 150 of 2014 (State vs. Ramsahay and six others, whereby appellants have been convicted for the offence under Section 147 IPC and awarded sentence of two years rigorous imprisonment with a fine of Rs. 2000/- with default stipulation, under section 452 I.P.C. and awarded three years rigorous imprisonment with a fine of Rs. 2000/- with default stipulation, under section 323/149 I.P.C. and awarded one year rigorous imprisonment with a fine of Rs. 1000/- with default stipulation, under section 504 I.P.C. and awarded two years rigorous imprisonment with a fine of Rs. 2000/-each with default stipulation, under section 506 I.P.C. and awarded two years rigorous imprisonment with a fine of Rs. 2000/- with default stipulation, under section 3(1) 10 S.C./S.T. (Prevention of Atrocity) Act and awarded three years rigorous imprisonment with a fine of Rs. 2000/- with default stipulation.

Admit.

Summon the lower court records.

List after receipt of record.

Order Date :- 9.7.2019

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Case :- CRIMINAL APPEAL No. - 4545 of 2019

Appellant :- Ravi And Another

Respondent :- State Of U.P.

Counsel for Appellant :- Dev Prakash Singh

Counsel for Respondent :- G.A.

Hon'ble Rajiv Gupta,J.

Order on Bail Application

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

Learned counsel for the appellants has submitted that maximum sentence awarded to the appellants is that of three years and the appellants has already been released on interim bail vide order dated 19.6.2019.

Considering the fact that maximum sentence is only for a period of three years and the final disposal of the appeal will take a long time on account of heavy dockets, let appellants Ravi and Ranu be released on bail in the abovenoted case on their furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.

On acceptance of bail bonds, the court below shall transmit the xerox copies thereof to this Court for being kept on record.

The fine if not deposited, shall be deposited within one month from the date of release.

Order Date :- 9.7.2019

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