Md. Sarf @ Gulam Qadir Vs. State of Bihar
O R D E R
After hearing the learned counsel for the parties, we direct that the petitioner be released on bail to the satisfaction of the trial court. Petition stands disposed of.
.......................J. [HARJIT SINGH BEDI]
.......................J. [GYAN SUDHA MISRA]
NEW DELHI
AUGUST 05, 2011.
