Allahabad High Court
Narendra Pal Singh & Others vs State Of U.P. on 6 July, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL APPEAL No. - 4322 of 2010 Petitioner :- Narendra Pal Singh & Others Respondent :- State Of U.P. Petitioner Counsel :- Shyam Bahadur Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellants and learned A.G.A. Admit. Issue notice.
Connect with Criminal Appeal No. 2994 of 2010. Summon the trial court record at an early date. Order Date :- 6.7.2010 Su (orders on Bail Application No. 180610 of 2010) Hon'ble Ravindra Singh,J.
Heard learned counsel for the appellants and learned A.G.A. It is contended by learned counsel for the appellants that the maximum sentence of two years has been awarded by the trial court. The appellants are on the interim bail, the appellants were on bail during pendency of the trial, they have not misused the liberty of bail. Let the appellants Narendra Pal Singh, Anupam Sharma, Naushe, Mustquim and Rakesh Sharma convicted in S.T. No. 499 of 2005- State vs. Narendra and others under sections 395, 397, 307, 435, 335, 332, 353, 427 I.P.C. and section 7 Criminal Law Amendment Act, Police Station Dilalri, District Moradabad be released on bail on their furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned. The realization of fine shall remain stayed during the pendency of the appeal.
Order Date :- 6.7.2010 Su