Supreme Court grants bail to accused person whose application was adjourned by Allahabad HC on 27 occasions

Supreme Court: While considering the instant matter, wherein the petitioner (accused) raised a grievance regarding the pendency of his bail application before the Allahabad High Court for a long time; the Division Bench of B.R. Gavai, CJ., and A.G. Masih, J., noted that the High Court had adjourned the petitioner’s matter on 27 occasions and opined that in the matters of personal liberty, the High Courts are not expected to keep the matter pending for such a long time and do nothing, except for adjourning from time to time.

The Court said that normally it would not have entertained the petition; however, given that the High Court has adjourned the matter 27 times, hence the Court became inclined to issue notice.

The Court noted that petitioner has been incarcerated for a period of more than four years. The complainant’s evidence has also been recorded. Therefore, taking into consideration the peculiar facts and circumstances of the case, Court granted bail to the petitioner.