BARKAT ALI ZAIDI,J. - (1.) THE accused applicant who has applied for bail is facing charges in Case Crime No. 2084 of 1998 under Sections 466,471,193 and 420 I.P.C. P.S. Sadar Bazaar, District Shahjahanpur and his trial is pending in the Court of Chief Judicial Magistrate, Shahjahanpur.
(2.) THE maximum punishment provided for the offences is 7 years. The accused is in Jail since 11 -8 -1998 which means that he has already put in seven and half years in the Jail. He has already undergone the maximum sentence which could be awarded to him. His trial needs, therefore, to be terminated and order is passed accordingly. He shall be immediately released from the Jail unless wanted in any other case.
(3.) THE trial Magistrate shall record a formal order of termination of proceedings against him. Application allowed.;