Full Judgment Text
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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.
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.01.19
10:36:35 IST
Reason:
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.