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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO.  1448 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 3150 OF 2018]

SANJAI SINGH                                  Appellant(s)

                               VERSUS

THE STATE OF UTTAR PRADESH                    Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellant approached this Court, aggrieved by

the rejection of his application for bail.  He has

been convicted and sentenced under Sections 304B read

with  Section  498A  IPC  and  Section  4  of  the  Dowry

Prohibition Act, 1986.

3. Taking note of the fact that the appellant had

actually  undergone  around  14  years  in  jail,  this

Court,  on  18.05.2018,  released  the  appellant  on

interim bail for six months.

4. We are of the view that the Criminal Appeal No.

1379 of 2008 filed by the appellant is pending before

the High Court.

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5. Having heard the learned counsel appearing for

the  State,  we  are  of  the  view  that  the  appellant

should be released on bail during the pendency of the

appeal before the High Court.  Ordered accordingly.

6. Accordingly,  the  appellant  is  directed  to  be

released on bail during the pendency of the appeal

before the High Court, subject to such conditions as

may be imposed by the trial court.

7. In view of the above, the appeal is disposed of.

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

.......................J.               [ HEMANT GUPTA ]  

New Delhi; November 26, 2018.