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Judgment
Misc. Case No.585 of 2017
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. B.S. Dasparida, learned counsel for the Appellant as well as Mr. J. Katikia, learned Additional Government Advocate for the State.
The Appellant -Applicant has been in custody for more than 11 years now. It is submitted by learned counsel appearing for the Petitioners that all the Appellants- accused persons in the connected criminal appeal being CRLA No.533 of 2015 have already been enlarged on bail. Also, the paper books are yet to be prepared in these appeals.
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 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.
Misc. Case No.1439 of 2015
It is directed that there shall be stay of the fine amount.
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