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Judgment
17 paragraphs · 247 wordsI.A. No.95 of 2021
This matter is taken up through video conferencing mode.
This is an application for regular bail by the Appellant who has been convicted by the impugned judgment dated 20th April, 2016 passed by the
learned Additional Sessions Judge, Sundargarh in S.T. Case No.88/39 of 2014 for the offences under Sections 363/302/201 of the IPC and sentenced
to undergo imprisonment for life along with fine.
The earlier bail application was rejected on 26th September, 2016. It is seen that the case is based on circumstantial evidence and one important
links in the chain of circumstances, viz., the motive for the commission of the offence, does not appear to have been conclusively established.
The Appellant has been in custody for over six years and there is no prospect of the appeal be taken up for early hearing.
In the circumstances, the Court directs that the Appellant be enlarged on bail in connection with the aforementioned case during pendency of the
appeal on such terms and conditions as the learned trial court may deem fit and proper. It is clarified that the observations in this order will not
influence the finalization of the appeal.
The I.A. is disposed of.
I.A. No.675 of 2021
In view of the regular bail having been granted, no order is called for in this application.
The I.A. is disposed of.
An urgent certified copy of this order be issued as per rules.
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