RAGHUBIR SINGH Vs. UT OF J&K

JUDGEMENT

(1.) This is an application seeking suspension of sentence and for grant of bail to the applicant/appellant on the ground that the applicant/appellant has put in more than thirteen years in jail.

(2.) Nominal rolls were called from the Superintendent of the Jail concerned, which reflects that the applicant/appellant has put in more than thirteen years in jail. It was not out of place to mention here that the appeal against the order of conviction and sentence dtd. 23/7/2020 was filed in this court on 6/8/2020.

(3.) The issue with regard to suspension of sentence and grant of bail on account of delay in disposal of the criminal appeal has been considered by a coordinate bench of this court in Rakesh Kumar Vs. State of J&K and ors, CRA No. 12/2018 decided on 9/7/2020. The Bench in paragraphs 5, 6 and 7 held thus: