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.

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