CRLA/215/2021
2021 Latest Caselaw 2260 UK

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                                  CRLA No.215 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S.S. Bhandari, learned counsel for the appellant.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard this matter through video conferencing. This appeal is preferred against the judgment and order dated 03.04.2021 and 05.04.2021, passed by Additional Sessions Judge, Khatima in S.T. No.151 of 2015, "State Vs. Furkaan Samshi" whereby the learned trial Court convicted the appellant U/s 25 Arms Act and sentenced him one year's R.I. with a fine of Rs.2,000/-

Admit.

Heard on the bail application (IA/1/2021) It is submitted by learned counsel for the revisionist that since the appellant has been enlarged on bail U/s 398, 401 IPC in S.T. No.150 of 2015, he is ready to furnish the sureties and he may be granted bail.

Per contra, the State counsel fairly admitted the above facts Looking to the facts and circumstances of the case, the appellant is enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned.

Bail application is allowed, accordingly. List the matter connecting with CRLA No.152 of 2021 and CRLA No.154 of 2021.

(R.C. Khulbe, J.) 06.07.2021 Sukhbant