Amar Singh vs Unknown
2021 Latest Caselaw 3001 Cal

27.04.2021 S.D.

12. CRA 187 of 2021 (via video conference)

In the matter of: Amar Singh ...Appellant.

Mr. Pawan Kumar Gupta Mr. Santanu Sett Ms. Sofia Nesar ..........for the Appellant.

The petitioner/appellant had preferred this appeal against the judgment

of conviction and sentence for a period of two years of rigorous imprisonment

with an imposition of fine of Rs.5,000/- with default clause for the charge under

Section 25(1B) (a) of the Arms Act.

The appeal is in time and in form.

Upon hearing the learned Advocate for the appellant, let the appeal be

admitted for hearing on its merit.

The appellant is directed to serve a copy of the appeal with all annexure

upon the State/opposite party through learned Public Prosecutor.

Call for L.C.R.

Upon hearing the learned Advocate for the petitioner/appellant, it is

understood that the appellant has been admitted by the Trial Court on interim

bail and he is allowed to remain on the same bail till the disposal of the appeal.

(Shivakant Prasad, J.)