CRLA/124/2023
2023 Latest Caselaw 3393 UK

             Office Notes,
                reports,
               orders or
             proceedings
SL.
      Date   or directions                          COURT'S OR JUDGES'S ORDERS
No
                  and
              Registrar's
              order with
              Signatures
                             CRLA No. 124 of 2023
                             With
                             CRLA No. 122 of 2023
                             Hon'ble Vivek Bharti Sharma, J.

Present Mr. Vikas Kumar Guglani, counsel for the appellant.

Mr. V.K. Jemini, Deputy A.G. along with Mr. Sandeep Sharma, Brief Holder for the State.

2. Counsel for the applicant/appellant would submit that the applicant/appellant has already spent more than half of the sentence awarded to him by the trial court vide impugned judgment, therefore, as per Section 436 Cr.P.C., the applicant/appellant is entitled to release on bail.

3. To this, State counsel would submit that as per his knowledge the half of the sentence has not been served by the applicant/appellant. Thus, he seeks and is granted three weeks to file objection to the bail application (IA 4 of 2023) with advance copy to the counsel for the applicant/appellant.

4. List this case on 08.01.2024 along with connected appeal.

(Vivek Bharti Sharma, J.) 07.11.2023 Mamta