KUSHAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 9/2/2021 of the High Court of Judicature at Allahabad in Criminal Misc. Second Bail Application No.44464 of 2014 in Criminal Appeal No.1821 of 2013, rejecting the prayer for bail during the pendency of the appeal, despite the fact that the appellant has already remained in jail for nine years and there is no possibility of appeal being taken up for hearing at least in immediate near future.

(3.) Heard learned counsel for the parties.