Bhudeo Chouhan Vs. State of Bihar [2009] INSC 1031 (12 May 2009)

Judgment

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No.1009 OF 2009 [Arising out of SLP(Crl.) No.977 of 2009] BHUDEO CHOUHAN ... Appellant(s) Versus THE STATE OF BIHAR ... Respondent(s) ORDER Leave granted.

Having heard learned counsel for the parties and the State and since allegations against the appellant do not appear to be commensurate with the post-mortem report, let the appellant be released on bail to the satisfaction of the trial court.

The appeal is, accordingly, allowed.

...................J. (ALTAMAS KABIR)

...................J. (CYRIAC JOSEPH)

New Delhi,

May 12, 2009.

 Back