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Judgment
8 paragraphs · 151 wordsDelay condoned.
Leave granted.
We have heard learned counsel for the parties.
This appeal has been filed against the judgment of the High Court whereby the High Court vide its judgment dated 16.03.2012 though expedited the hearing of the appeal yet rejected the bail application.
Learned counsel for the appellants submits that the appellants are in custody for more than 11 years and although the appeal was expedited on 16.03.2012 yet even after more than six years, it has not been heard.
Learned counsel for the State submits that the appeals are now being listed for hearing and likely to be taken very soon.
In facts of the present case, let the appellants be released on bail on such terms and conditions as imposed by the Trial Court.
The criminal appeal is disposed of. However, we observe that the High Court shall endeavour to decide the appeal as early as possible.