Alok K. Singh, J. - (1.) HEARD. Admit. Call for the lower court record. List for hearing on its turn after the record is received. HEARD learned counsel for the appellant and learned A.G.A. on the prayer for bail. The appellant has been convicted and sentenced in Sessions Trial Nos.555 of 2004, 492 of 2003 & 590 of 2003 and C. T. No. 154 of 2003 as under-- 1.Under Section 411 I.P.C.-Three years' R.I.
(2.) UNDER Section 147 I.P.C.--Three months' R.I. Under Section 148 I.P.C.--Three months' R.I. Under Section 307/149 I.P.C.--Five years' R.I. with a fine of Rs.1000/-.
(3.) UNDER Section 3/25 Arms Act--One year's R.I. with a fine of Rs.1000/-. Under Section 8/18 N.D.P.S. Act -One year's R.I. with a fine of Rs.5000/-. It is submitted that the punishment is not very severe and the nature of accusation is also not very grave. It is also submitted that it is a case of an alleged attempt on police party without causing any injury. During trial he was on bail which he never misused. It is also submitted that speedy justice is a fundamental right but the appeal may take a couple of years or even more in its final disposal. The appellant has every hope of success in the appeal. The bail is, however, opposed by learned A.G.A. In view of the aforesaid facts and circumstances and without entering into merits of the case, I find it to be a fit case for granting bail. Let the appellant (Ram Kumar @ Kunware) be enlarged on bail on his furnishing a personal bond and two sureties in the like amount to the satisfaction of the Magistrate/court concerned. However, the fine is not stayed. Let the same be deposited within two months from the date of his release, if not already deposited. Subject to the above the sentence of imprisonment shall remain suspended during the pendency of the appeal.;