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Judgment
4 paragraphs · 115 wordsLeave granted.
This is a petition for being released on bail while the appellant-applicant's appeal against his conviction under Sections 304B and 498A, I.P.C. is pending in the High Court of Delhi. The appellant-applicant has been sentenced to 7 years rigorous imprisonment u/s 304B and two years rigorous imprisonment u/s 498A, I.P.C.
Having heard the learned Counsel for the parties and taking into account the fact that the appellant-applicant is in custody for more than three years and there is no likelihood of appeal being heard early, we direct that the appellant-applicant be released on bail to the satisfaction of the Additional Sessions Judge, New Delhi,.
The appeal stands allowed accordingly.