Supreme Court of India
Takht Singh And Ors. vs State Of M.P. on 15 December, 1999
Equivalent citations: JT1999(10)SC438, AIRONLINE 1999 SC 462
Author: U.C. Banerjee
Bench: U.C. Banerjee
ORDER
1. Leave granted.
2. The appellants have been convicted under Sections 302/149, I.P.C by the learned Sessions Judge and have been sentenced to imprisonment for life. Against the said conviction and sentence their appeal to the High Court is pending. Before the High Court application for suspension of sentence and bail was filed but the High Court rejected that prayer indicating therein that the applicants can renew their prayer for bail after one year. After the expiry of one year the second application was filed but the same has been rejected by the impugned order. It is submitted that the appellants are already in jail for over 3 years and 3 months. There is no possibility of early hearing of the appeal in the High Court. In the aforesaid circumstances the applicants be released on bail to the satisfaction of the learned Chief Judicial Magistrate, Sehore. The appeal is disposed of accordingly.