MOHD. AISH UR REHMAN Vs. STATE

JUDGEMENT

(1.) VIDE order dated 06.07.2011, Crl.M.A. No.6454/2011 for early hearing was allowed on the ground that the applicant has already undergone incarceration for substantial period of sentence of seven years RI awarded to him. Accordingly Registry was directed list the Appeal on 21.09.2011 in the category of "after notice miscellaneous matters"

(2.) ON 21.09.2011, since the LCR was not available as reported to have been sent for digitization, this matter was adjourned on 19.10.2011.

(3.) THE appellant was arrested on 11.05.2005. Since then, he is in custody. The petitioner has completed 6 years 5 months and 8 days in jail as on date.