OBINNA BASIL ANAEBO @ EMMANUEL Vs. STATE

JUDGEMENT

(1.) Crl. A. 434/2014 & Crl. M.B. 737/2014 and Crl. M.A. 18414/2014

(2.) The present appeal has not been taken up for final disposal despite the same having been listed for hearing in the week commencing 25th August, 2014 due to the heavy cause list of this Court.

(3.) The appellant has now moved an application; being Crl. M.A. No.18414/2014; under Section 482 Cr.P.C. seeking release of the appellant/applicant on the sentence already undergone. The appeal as well as the present application has been moved through the services of Delhi High Court Legal Services Committee and nominal roll of the appellant has also been forwarded by the Jail Superintendent.