Surendra Kumr @
Rambabu Vs State of Bihar
O R D E R
Leave granted.
This appeal is
directed against an order dated 25th March, 2009, whereby the Patna High Court rejected
the appellant's prayer for bail in the pending appeal, being, CR.Appeal(S.J.)No.259
of 2007. On 11th March, 2010, we had already released the petitioner on bail to
the satisfaction of the trial court. Accordingly, the appeal has to be allowed.
The appeal is accordingly allowed and the order dated 11th March, 2010, is made
absolute.
..................J.
(ALTAMAS KABIR)
..................J.
(CYRIAC JOSEPH)
NEW
DELHI;
April
01, 2011.
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