JAI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Concession of bail has been sought on the ground-that the applicant has already undergone more than 5 years of sentence in jail. His appeal is not likely to be heard at an early date. We have perused the certificate of jail superintendent which confirms that the applicant has actually undergone more than 5 years of sentence. The case of the applicant is duly convered by the decision of this Court reported as Dharam Pal v. State of Haryana, 1999 4 RCR(Cri) 600.

(3.) Applicant- Jai Chand shall be released on bail on his furnishing bail bonds to the satisfaction of C.J.M. Faridabad.