Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s).841 OF 2011
[Arising out of SLP(Crl.)No.4331 of 2009]
SURENDRA KUMR @ RAMBABU Appellant(s)
VERSUS
STATE OF BIHAR Respondent(s)
O R D E R
Leave granted.
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This appeal is directed against an order dated 25
March, 2009, whereby the Patna High Court rejected the
appellant's prayer for bail in the pending appeal, being,
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CR.Appeal(S.J.)No.259 of 2007. On 11 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
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dated 11 March, 2010, is made absolute.
..................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
NEW DELHI;
April 01, 2011.