BALBIR KUMAR @ BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate has been filed in Court, taken on record.

(2.) Copy supplied to the counsel for the applicant-appellant.

(3.) Appellant is in custody since 11.05.2014 and although during the trial, he was released on bail on 20.11.2014 but since he was involved in another FIR, where he continued to be in custody, which resulted in his acquittal, the said period needs to have been taken into consideration for the actual custody period of the appellant in the present case as all through he had been in custody. The actual custody period of the appellant comes to more than four years. The appeal is not likely to be heard in near future. Therefore, the present application is allowed.