KRUSHNA SABU Vs. STATE OF ORISSA

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner who is one of the appellants in Criminal Appeal No. 292 of 1982 and has been convicted of an offence of dacoity and sentenced thereunder to undergo rigorous imprisonment for a period of ten years. He had earlier moved this Court for bail and it was rejected by order No. 6 dated 24.2.1983. The matter was to be heard expeditiously as ordered, but the matter has not been heard. The petitioner bas already served the sentence for quite some time. In these circumstances, I would admit the petitioner to bail and direct his release on furnishing a bail of Rs. 5000/(Rupees five thousand) with two sureties each for the like amount to the satisfaction of the trial court.