Supreme Court of India
Shailendra Kumar vs State Of Delhi on 13 January, 2000
Equivalent citations: AIR2000SC3404, 2000(2)ALD(CRI)441, 2000CRILJ2452, JT2000(1)SC184, 2000(II)OLR(SC)115, (2000)4SCC178, 2000 AIR SCW 1783, 2000 (4) SCC 178, 2000 CRI. L. J. 2452, (2000) 3 CRIMES 67(1), (2000) 1 EASTCRIC 225, (2000) 2 ORISSA LR 115, (2000) 19 OCR 271, (2000) 4 SUPREME 716(1), (2000) 1 ALLCRILR 522, (2000) 1 GUJ LH 681, (2000) SC CR R 171, (2001) 1 BLJ 115, (2000) 2 CHANDCRIC 108, (2000) 2 CURCRIR 42, 2000 SCC (CRI) 795, (2000) 1 JT 184 (SC), (2000) 5 BOM CR 888, AIR 2000 SUPREME COURT 3404(2)
Author: U.C. Banerjee
Bench: U.C. Banerjee
JUDGMENT
1. Leave granted.
2. 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 under Section 304B and two years rigorous imprisonment under Section 498A, I.P.C.
3. 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,.
4. The appeal stands allowed accordingly.