SALIK RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS application, M.(Cr.) P.No. 952/2002 has been filed on behalf of appellant Salikram for grant of bail on the ground of delay in disposal of this appeal.

(2.) IT is submitted that the appellant was arrested on 24 -10 -1995 and he is in jail till date, which is not disputed by the learned counsel for the respondent/State. The appeal may take sometime for hearing.

(3.) ACCORDINGLY , the application M. (Cr.) P.No. 952/2002 is allowed. The execution of the substantive jail sentence awarded to the appellant Salikram shall remain suspended and he is directed to be released on bail on his executing a bond in the sum of Rs. 5.000/ - with one surety in the like sum to the satisfaction of the trial Court for his appearance before the Registry of this Court on 23 -9 -2002. He shall thereafter appear before the trial Court on a date to be given to him in this behalf by the Registry and shall thereafter continue to appear before the trial Court on all such other dates as are given to him by the said Court in that behalf, till, the disposal of this appeal.