SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT is stated that the applicants have been in custody for more than six years. The appeal has been pending for the last more than four years. Thus, the case is covered by the rule laid down by the Division Bench of this Court in Dharam Pal v. State of Haryana, Crl. Misc. No. 24778 of 1999 in Crl. Appeal No. 428-DB of 1996 decided on September 9, 1999 : 1999(4) RCR(Crl.) 600. In view of the rule in Dharam Pal's case, the applicants are ordered to be released on bail on their furnishing security to the satisfaction of Chief Judicial Magistrate, Patiala. Petiton allowed.