- (1.) I.A. No. 8112 of 2016. Heard learned counsel for the appellant and learned APP appearing for the State on an Interlocutory application bearing I. A. No.8112 of 2016 wherein prayer has been made to enlarge the appellant, abovenamed on bail, during the pendency of the appeal.
(2.) Learned counsel appearing for the appellant submits that the appellant has been languishing in jail custody since 22.08.2012 i.e. near about 5 years (half of the sentence) and the medical evidence does not support the oral evidence of the victim. He further submits that this Criminal appeal is not likely to reach within 10 years and, therefore, the appellant be admitted on bail.
(3.) Learned counsel appearing for the State vehemently opposed the prayer and contention of the appellant on the ground that victim (P.W.3), aged about 16 years subsequently stated about the role played by the present appellant. P.W.7 is the Doctor who corroborated the oral testimony of the P.W.3 and, therefore, it is not a fit case to admit the appellant on bail.;