SHYAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) CRL.M.P. No. 6247/2017 in CRL.A. No.1780/2014

(2.) The accused appellant is in custody for over 13 years. The appeal being of the year 2014 is not likely to be heard in the near future unless expedited which course of action we are not inclined to order. Taking into account the period of custody suffered and the time that may be taken in disposing of the appeal we order for the release of the accused appellant on bail subject to the satisfaction of the learned trial Court in connection with Criminal Case No.12 of 2006 arising out of FIR No.181 of 2004, P.S. Jhotwara Jaipur.

(3.) The learned trial Court is free to impose such conditions as may be considered necessary. The Crl. M.P. is disposed of in the above terms.