Harvinder Singh & Ors vs Ut Of J&K And Anr
2025 Latest Caselaw 890 J&K

Jammu & Kashmir High Court

Harvinder Singh & Ors vs Ut Of J&K And Anr on 7 February, 2025

                                                                  Sr. No. 10
                                                                  Regular List
       IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           ATJAMMU
                                    CrlA(D) No. 1/2025
                                    CrlM No. 17/2025

  Harvinder Singh & Ors                                   ...Petitioner(s)/Appellant(s)

  Through:          Mr. Sunil Sethi, Sr. Advocate, with
                    Mr. Vaibhav Gupta, Advocate.
                                             Vs.
  UT of J&K and Anr                                                 ...Respondent(s)

  Through:          None.

  CORAM:
  HON'BLE MR. JUSTICE ATUL SREEDHARAN, JUDGE (through VC)
  HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                        ORDER

07.02.2025

1. The present appeal has been filed by the appellants, who are aggrieved by the judgment and conviction passed by the learned Trial Court vide order dated 30.12.2024, whereby the appellants have been found guilty for an offence, inter alia, under Section 302 of the RPC, and have been sentenced to suffer the maximum punishment of life imprisonment.

2. The learned counsel for the appellants has submitted that all the appellants have spent more than 10 years in custody as undertrials and that, in fact, the trial itself has been protracted and took more than 10 years to conclude, during which time the appellants remained undertrials. The nominal rolls have also been filed before this Court in digital copies.

3. As regards the appellant Harvinder Singh, he has already completed 10 years, 10 months and 26 days of his sentence. The appellant, Amarjeet Singh has completed 10 years, 6 months and 14 days, and the appellant Harcharan Singh has completed 10 years, 9 months, and 16 days.

4. Under the circumstances, as an early hearing of this appeal is extremely improbable, and as the appellants have already completed more than 10 years of their sentence, the application is allowed. Accordingly, the appellants Junaid Ayoub I attest to the accuracy and authenticity of this document shall be released on bail upon furnishing of personal bond of Rs. 50,000/- each along with one surety of the same amount, to the satisfaction of the Registrar Judicial, Jammu.

5. List the main appeal on 25.03.2025.

                    (RAJESH SEKHRI)              (ATUL SREEDHARAN)
                             JUDGE                          JUDGE
         SRINAGAR:
         07.02.2025
         JUNAID




Junaid Ayoub
I attest to the accuracy
and authenticity of this
document