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Non-Reportable IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURSIDCITON CRIMINAL APPEAL NO. 717 OF 2017

(Arising out of S.L.P. (Crl.) No.10338 of 2015)

RAM SARAN PAL @ LALLU  …APPELLANT  

VERSUS

STATE OF U.P.          …RESPONDENT

O  R  D  E  R

S.ABDUL NAZEER, J.

1 Leave granted.

2 The Appellant Ram Saran Pal alias Lallu is facing trial for the

offences punishable under Sections 147, 148, 149, 302, 404 and

341 of the Indian Penal Code.  He has been in custody for more

than six years.  He had moved the High Court for grant of bail on

an earlier occasion.  However, by order dated 21.11.2014 the High

Court rejected the bail  application with the direction to the trial

court to conclude the trial within a period of six months.  In spite of

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the said order, no noticeable progress has been attained in the case.

The other co-accused have been bailed out.

3 In  the  circumstances,  we  cannot  permit  the  appellant  to

continue incarceration for a further period without the adjudication

being finalized.  We, therefore, order him to be released on bail on

execution bond with two solvent sureties to the satisfaction of the

trial judge.  We permit the trial judge to impose such conditions as

he feels necessary for ensuring the appellant’s attendance on the

dates of posting in the trial court.

4 This appeal is disposed of accordingly.  

    …………………………………J.     (J. CHELAMESWAR)

    …………………………………J.     (S. ABDUL NAZEER)

New Delhi; April 21, 2017.

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