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[Cites 6, Cited by 9]

Supreme Court of India

Ram Saran Pal @ Lallu vs State Of U.P on 21 April, 2017

Equivalent citations: AIR 2017 SUPREME COURT 2880, AIR 2018 SC( CRI) 1152, (2017) 5 SCALE 412(1), (2017) 177 ALLINDCAS 201 (SC), (2017) 101 ALLCRIC 928, (2017) 2 CRILR(RAJ) 456, (2017) 4 RAJ LW 3293, 2018 (13) SCC 260, (2017) 67 OCR 485, 2017 CRILR(SC MAH GUJ) 456, (2017) 3 ALLCRILR 519, 2017 CRILR(SC&MP) 456, 2018 (3) SCC (CRI) 815

Author: S.Abdul Nazeer

Bench: S. Abdul Nazeer, J. Chelameswar

                                                                          Non-Reportable
                        IN THE SUPREME COURT OF INDIA
                       CRIMINAL APPELLATE JURSIDCITON
                       CRIMINAL APPEAL NO. 717 OF 2017
               (Arising out of S.L.P. (Crl.) No.10338 of 2015)

RAM SARAN PAL @ LALLU                    …APPELLANT

      VERSUS

STATE OF U.P.                                    …RESPONDENT



                                O  R  D  E  R


S.ABDUL NAZEER, J.
1     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.

…………………………………J. (J. CHELAMESWAR) …………………………………J. (S. ABDUL NAZEER) New Delhi;

April 21, 2017.