SADHURAM Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on M.Cr.P. No. 2708/2005 filed on behalf of the accused/appellant for suspension of sentence and grant of bail during pendency of this appeal on the ground of delay. This is the 5th bail application. Learned counsel for the accused/appellant submitted that the accused/ appellant is in custody since 5.10.1997 thereby he is in custody for more than 8 years and this appeal is likely to take some more time for its final disposal, therefore the accused/appellant be enlarged on bail during pendency of this appeal. Having heard learned counsel for the parties and having regard to the fact that the accused/appellant is in custody since 5.10.1997 thereby he is in custody for more than 8 years, which is not disputed by learned Panel Lawyer for the State, and the fact that this appeal is likely to take some more time for its final disposal we are of the considered opinion that it is a fit case in which substantive sentence imposed upon appellant namely Sadhuram should be suspended and he be released on bail during the pendency of this appeal. Accordingly, the application (M.Cr.P. No. 2708/05) is allowed. Execution of substantive sentence impose on appellant Sadhuram shall remain suspended and he is directed to be released on bail on his executing a personal bond in the sum of Rs. 10,000/- with one surety in the like sum to the satisfaction of the trial Court for his appearance before the trial Court on 10th July 2006. He shall thereafter continue to appear before the trial Court on all such subsequent dates as are given to him by the said Court till the disposal of this appeal. In view of this order, I.A. No. 715/2006 stands disposed of. Bail Granted.