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Kanhaiya Lal vs State of U.P.

Allahabad High Court · Decided on 2 June 2008 · Citation: (2008) 06 AHC CK 0029

HON’BLE JUDGES
Dharam Veer Sharma, J
RESULT
Disposed Of
CASE NUMBER
Criminal Appeal No. 1185 of 2008
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Judgment

7 paragraphs · 103 words

D.V. Sharma, J.—Heard the learned Counsel for the appellant.

2.

It has been urged on his behalf that he was on bail during trial and did not misuse the same.

3.

Admit.

4.

Issue notice.

5.

Summon the lower Court record.

6.

The execution of sentence is suspended till disposal of appeal. However, realization of fine is not stayed, which shall be deposited within one month from today.

7.

Let the appellant Kanhaiya Lal be enlarged on bail on his furnishing a personal bond of Rs. 40, 000/ and two sureties each of the like amount to the satisfaction of the CJM concerned.