1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION  CRIMINAL APPEAL NO.1209/2017   [@ SLP (CRL.) No.1856/2017

RAFIQ                                      Appellant                                 VERSUS

STATE OF RAJASTHAN                         Respondent   J U D G M E N T

KURIAN, J. 1. Leave granted. 2. The appellant has approached this Court aggrieved by the impugned order dated 12.02.2016 passed the High Court of Judicature for Rajasthan at Jaipur in SB Criminal Misc. Second Bail Application No.2168/2016, declining to grant bail. 3. It may be noted here that the appellant had been languishing in the jail ever since 03.09.2010.  By order dated 09.03.2017, this Court released him on bail, during the pendency of the trial. 4. In the facts and circumstances of the case, the order dated 09.03.2017 is made absolute and the Criminal Appeal is disposed of. 5. It is made clear that the observations made in the interim  order  regarding  maximum  punishment  is  certainly subject  to  further  verification  as  to  the  period  of

2

punishment. 6. The  Criminal  Appeal  is  disposed  of  in  the  above terms.

…................J. [KURIAN JOSEPH]

.................J. [R. BANUMATHI]

JULY 19, 2017; NEW DELHI.