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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO(S).  1277-1278 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NOs. 4565-4566 OF 2018]

PINKU ETC.                                   Appellant (s)

                               VERSUS

THE STATE OF UTTAR PRADESH                    Respondent(s)

WITH

CRIMINAL APPEAL  NO(S). 1279 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NOs. 5587 OF 2018]

J U D G M E N T KURIAN, J.

1. Leave granted.

2. The  appellants  are  aggrieved  since  their

application(s) for suspension of sentence/for grant

of  bail has/have  been rejected  by the  High Court.

Their  appeals  filed  in  the  year  2007  are  still

pending consideration before the High Court.  There

is  no  dispute  that  the  appellants  are  in  custody

since 2005.

3. On  a  specific  query,  the  learned  Additional

Advocate  General  appearing  for  the  State  has

submitted  that  there  are  cases  involving  the

appellants prior to the incident and the accused are

otherwise facing trial in those cases.

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4. We  are  also  informed  that  one  of  the  accused

arising out of the same FIR has been released on bail

by  order  dated  06.02.2018  passed  by  a  Coordinate

Bench of this Court in SLP (Crl.) No. 6482 of 2017.

5. For all the above reasons, we are of the view

that the appellants should be released on bail during

the pendency of the appeals before the High Court.

Accordingly,  these  appeals  are  allowed  with  a

direction that the appellants be released on bail,

subject to such strict conditions as may be imposed

by the trial court, in case they are not otherwise

required to be detained in connection with any other

case.  Ordered accordingly.       

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ S. ABDUL NAZEER ]  

New Delhi; OCTOBER 11, 2018.