- (1.)Appellant-Convict has laid this motion for grant of bail on the grounds, which are aptly and precisely summarized as under.
(2.)It is averred that the appellant is in custody for the last more than 13 years. Further, it is averred that he was just 18 years of age when he was arrested by the police during the course of investigation.
(3.)We have gone through the judgment and the record.