Shyam Das vs State Of U.P. And Anr.
2019 Latest Caselaw 4899 ALL

Citation : 2019 Latest Caselaw 4899 ALL
Judgement Date : 22 May, 2019

Allahabad High Court

Shyam Das vs State Of U.P. And Anr. on 22 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL No. - 1172 of 2013
 

 
Appellant :- Shyam Das
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Appellant :- Arvind K. Pandey,Ashok Kumar Singh,Ramesh Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate,Amit Mishra,Gyan Prakash,Pranay Krishna
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Supplementary affidavit filed today by learned counsel for the appellant is taken on record.

Sri Arvind Kumar Pandey, learned counsel for the accused-appellant has submitted that according to his own calculation, the accused-appellant has to under go default sentence of four months and he wants to deposit proportionate fine, but learned court below is not permitting him to deposit the same.

It appears to be strange why the court below is not permitting him to deposit the fine. Hence, the court below is directed that if the accused-appellant seeks to deposit the fine, the same may be deposited and as per rules the same may be communicated to the Superintendent Jail, Ghaziabad.

List the case after four weeks.

Order Date :- 22.5.2019

RCT/-