SAUDAN SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has been in custody for around 8 years and the appeal has not been decided yet. The appellant is granted bail on terms and conditions to the satisfaction of the trial Court. Apart from any other conditions to be imposed by the trial Court, the appellant will report to the local police station on the first Monday of every month in the forenoon.

(3.) In order to find a holistic solution to the problem of hearing of appeal and grant of bail in criminal matters in the Allahabad High Court, in terms of our Order dtd. 5/10/2021, we were not wanting to detain the matters qua bail. Thus, we directed the bail matters to be placed before the High Court and the Registry to register a Suo moto proceeding and place them before the Court on 16/11/2021. We note with some surprise and consternation that despite the said Order, as per the office report, while the suo moto proceedings have been so registered, they were not listed on 16/11/2021 nor on any date thereafter.