SOM RAJ AND OTHERS Vs. STATE OF J&K

JUDGEMENT

(1.) Heard learned counsel for the parties for grant of bail.

(2.) Learned senior counsel appearing for the applicant submitted that the applicant/ appellant has been in jail for more than ten years and there is no likelihood of the appeal being heard in near future as the criminal appeals of the year 2004 are still pending. It is further submitted that out of three appellants, two have already been granted bail whereas it is only the appellant no3, namely Kishori Lal, who is still in custody from the last more than ten years.

(3.) During course of argument, it has been stated that even appeal is pending for adjudication more than five years and there is no chance of it being heard early in near future.