Full Judgment Text
IN THE SUPREME COURT OF INDIA
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)
O R D E R
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.