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Judgment
9 paragraphs · 232 wordsI.A. No. 1225 of 2021
This is an application for bail by the Appellant-Ashok Kumar Baut inter alia stating that he has served more than ten years in custody and is also suffering from heart ailments.
On the previous occasion i.e. on 14th October, 2022 Mr. Katikia, learned Additional Government Advocate had sought time for instructions on the criminal antecedents of the Applicant. Today, he has produced the written instructions stating that on perusal of the available records nothing adverse criminally or politically is available against any of the Appellants in the batch of appeals which includes the present Appellant as well.
Keeping in view all of the above factors and in light of the decision of the Supreme Court in Surinder Singh @ Shingara Singh v. State of Punjab, (2005) 32 OCR (SC) 430 and considering that the present appeal is unlikely to be taken up for final hearing in its usual turn, this Court directs that the Appellant Ashok Kumar Baut be released on bail during pendency of the appeal subject to the satisfaction of the trial Court.
The I.A. is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.
CRLA No.831 of 2019
Paperbooks if not already prepared, be prepared within four weeks and supplied to learned counsel for the parties.
List thereafter.
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