DINESH TIWARI Vs. STATE OF C G

JUDGEMENT

(1.) Heard on I.A. No. 01/14, application for suspension of sentence and grant of bail. Earlier applications were rejected on merits and thereafter his subsequent applications were dismissed as withdrawn.

(2.) Shri Verma, counsel for the appellant No. 1 submits that the appellant is in jail since last more than five and half years, his application for urgent hearing of the appeal has already been dismissed and thus there is no likelihood of final hearing of the present appeal and therefore he may be released on bail.

(3.) On the other hand, counsel for the State opposes the application for bail.