- (1.) Leave granted.
(2.) The appellant, Vijay Kumar is facing trial for the offences punishable under Sections 467, 468, 471 read with Section 120-B of the IPC. He was discharged under Section 420 of the IPC at time of framing of charge. He has been in custody for more than one year. The High Court by order dated 20.03.2017 rejected the bail application of the appellant mainly on the basis of the FSL report. Though, the case is pending for a long time, the trial has not yet commenced. It is also evident that the co-accused have been granted bail.
(3.) Having heard the learned senior counsel for the appellant and the learned counsel for the respondent-State, we are of the view that it is just and proper to release the appellant on bail. Therefore, we order him to be released on bail on execution of bond with two sureties to the satisfaction of the trial Judge. We permit the trial Judge to impose such condition as he feels necessary for ensuring the appellant's attendance on dates posting in the trial court.;