Supreme CourtDivision Bench

Ram Saran Pal @ Lallu vs State of Uttar Pradesh

Supreme Court Of India · Decided on 21 April 2017 · Citation: AIR 2017 SC 2880 : (2017) CriLR 456 : (2017) 4 JT 433 : (2017) 67 OrissaCriR 485 : (2017) 5 Scale 412 : (2018) 13 SCC 260

HON’BLE JUDGES
J. Chelameswar, J · S. Abdul Nazeer, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439
RESULT
Disposed Of
CASE NUMBER
Criminal Appeal No. 771 of 2017 (Arising out of S.L.P. (Crl.) No. 10338 of 2015)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 187 words

S. Abdul Nazeer, J.—Leave granted.

2.

The Appellant Ram Saran Pal alias Lallu is facing trial for the offences punishable under Sections 147, 148, 149, 302, 404 and 341 of the Indian Penal Code. He has been in custody for more than six years. He had moved the High Court for grant of bail on an earlier occasion. However, by order dated 21.11.2014 the High Court rejected the bail application with the direction to the trial court to conclude the trial within a period of six months. In spite of the said order, no noticeable progress has been attained in the case. The other co-accused have been bailed out.

3.

In the circumstances, we cannot permit the appellant to continue incarceration for a further period without the adjudication being finalized. We, therefore, order him to be released on bail on execution bond with two solvent sureties to the satisfaction of the trial judge. We permit the trial judge to impose such conditions as he feels necessary for ensuring the appellant''s attendance on the dates of posting in the trial court.

4.

This appeal is disposed of accordingly.