NAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appeal was admitted on November 12, 2002, and notice regarding bail was issued for today.

(2.) It is apparent from documents Annexures A-1 to A-3 that appellants had remained behind bars for about six months during the pendency of trial. In this manner, total period undergone by them in jail comes to more than nine months. Appeal is not likely to be heard in near future. In view of this, appellants are directed to be released on bail to the satisfaction of C.J.M., Hisar.