Full Judgment Text
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CASE NO.:
Appeal (crl.) 671 of 2008
PETITIONER:
Siddharth Jain
RESPONDENT:
State (NCT) of Delhi through Commissioner of Police
DATE OF JUDGMENT: 16/04/2008
BENCH:
ASHOK BHAN & DALVEER BHANDARI
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO.671 OF 2008
(Arising out of SLP(Crl.) No.7804/2007)
Leave granted.
Appellant has been convicted by the trial court under section 7 and 13(2) read with
Section
13(1)(d) of Prevention of Corruption Act (for short ’the Act’) and sentenced to undergo
R.I.for 2 years under Section 7 and RI for three years under Section 13(2) of the Act along
with fine. Both the sentences were to run concurrently.
Being aggrieved, appellant filed an appeal in the High Court of Delhi at New Delhi a
long
with an application for bail under Section 389 of the Code of Criminal Procedure. Learned
Single Judge admitted the appeal but refused to grant bail to the appellant, against which
the
present appeal by grant of special leave has been filed.
This Court on 08.01.2008, while issuing notice, granted interim bail to the appellan
t
.
Heard learned senior counsel for the parties.
It is a settled law that where the sentence is less or up to three years, the Courts
should
ordinarily grant bail to the accused because in view of the long pendency of the cases in th
e
High Courts, a matter will come on Board after a long time and by that time the accused
might have completed his sentence.
By way of advice, we deem it fit to say that in a number of similar orders passed by
the
same learned Judge refusing to grant bail in the cases where the maximum sentence is three
years, this Court has interfered earlier also and granted bail to the accused. Keeping in v
iew
that this Court has interfered earlier also in such cases, this learned Judge should not pas
s
such orders as it entails undue hardship to the litigant who has to approach this Court for
getting bail and thus increases the burden of this Court.
In view of the above position, in our view, appellant deserves to be released on bai
l during
the pendency of the appeal in the High Court. By our order dated 08.01.2008, appellant was
given interim bail. The said order is made absolute till the appeal is finally decided by t
he
High Court.
The Appeal is allowed accordingly.