Litu @ Lalita Kumar Ghana And Another vs State Of Odisha

I.A. No.378 of 2022

The present application has been filed by the Appellant-Applicant (Accused No.1), namely, Litu @ Lalita Kumar Ghana for bail pending disposal of the criminal appeal.

This Court has heard the submissions of Mr. D.P. Dhal, learned Senior Counsel for the Appellant as well as Mr. J. Katikia, learned Additional Government Advocate for the State.

The present Appellant-Applicant has been in custody for 9 years and eight months now and the other co-accused persons have already been enlarged on bail. Also, the paper books in the criminal appeal are yet to be prepared.

Keeping in view the above circumstances and 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, namely, Litu @ Lalita Kumar Ghana (Accused No.1) shall be released on bail 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.

CRLA No.418 of 2016

The paper books be prepared and be supplied to the parties within eight weeks and, thereafter, to be immediately included in the list of final hearing of appeals..

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