CRLA/697/2023
2023 Latest Caselaw 2987 UK

               Office Notes,
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SL.          or proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
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                                 CRLA No697 of 2023
                                 With
                                 IA/1/2023 (Bail Application)
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Faizan Ali, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the appellant/ applicant.

Mr. V.K. Gemini, learned Deputy Advocate General for the State.

Admit the appeal.

Summon the LCR.

The appellant is a convict for commission of offence under Section 25 of the Arms Act for which he has been directed to serve a sentence of 1 year and a fine of Rs.5,000/- has been imposed upon him in pursuance to the judgment of 05.09.2023 as it has been rendered in ST No.76 of 2014, "State Vs. Irshad @ Polla".

Argument of the learned counsel for the appellant is that he has already served half of the sentence as it has been imposed upon him by the judgment of 05.09.2023.

It has been further stated by the learned counsel for the appellant, that so far his conviction of the offence under Section 307/34 of the IPC in relation to the proceedings of ST No.77 of 2014, is concerned, he has already been released on bail by this Court in Criminal Appeal No.660 of 2023.

Owing to the aforesaid fact, that since he has already served more than 50% of the sentenced, as it has been imposed upon him by the judgment of 05.09.2023, the appellant is directed to be released on bail, subject to furnishing of his personal bond and two sureties in the like amount to the satisfaction of the Court concerned, that would be subject to the condition that he is not wanted in any other case.

(Sharad Kumar Sharma, J.) 06.10.2023 Sukhbant