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Judgment
7 paragraphs · 195 wordsI. A. No.776 of 2021
The present application has been filed by the Appellant-Applicant for bail pending disposal of the criminal appeal.
This Court has heard the submissions of Mr. Bijaya Kumar Ragada, learned counsel for the Appellant as well as Mr. J. Katikia, learned Additional Government Advocate for the State.
The Appellant -Applicant has served over 9 years in custody. Mr. Ragada has also placed before the Court the documents to show that the Appellant was released on furlough on 3 occasions and did not misuse the liberty.
Keeping in view the decision of the Supreme Court of India in Surinder Singh @ Shingara Singh v. State of Punjab (2005) 32 OCR (SC) 430 and considering that it is unlikely that the present appeal will, in its turn, be heard at an early date, the Court considers it appropriate to direct that the Appellant/Applicant shall be released on bail in relation to Sessions Case No.119/8 of 2012-13 subject to the satisfaction of the Trial Court during the pendency of this appeal.
The application is disposed of. An urgent certified copy of this order be issued as per Rules.
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