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Judgment
1 paragraphs · 136 wordsM.P. Saxena, J.—Heard. The applicant has been convicted u/s 302 IPC and sentenced to imprisonment for life. His first application for bail was rejected on 14-2-1977 and now he has moved this second application on the basis of the view expressed in Kashmira Singh Vs. The State of Punjab, . In this case it was held that if there is no possibility of disposal of she appeal for five or six years it would be just and proper to release the Appellant on bail. At present Criminal Appeals of 1972 are being heard and there is no possibility of the instant appeal being heard within live or six years. Therefore, the applicant is granted bail and be released on his furnishing two sureties and a personal bond to the satisfaction of the Chief Judicial Magistrate concerned.