Full Judgment Text
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CASE NO.:
Appeal (crl.) 133 of 2008
PETITIONER:
Ravindra Kumar
RESPONDENT:
State of Bihar
DATE OF JUDGMENT: 21/01/2008
BENCH:
C.K. THAKKER & D.K. JAIN
JUDGMENT:
JUDGMENT
O R D E R
(Arising out of S.L.P.(CRL.) No.6435/2007)
Leave granted.
We have heard learned counsel for the parties.
The appellant herein has been tried on allegations levelled against him for offence
punishable under Sections 7 and 13 of the Prevention of Corruption Act, 1988. Bail
has not been granted by the High Court initially as well as in the subsequent
application filed by the appellant.
On the facts and in the circumstances, the appellant is enlarged on bail on his
furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand only) with one
surety of the like amount to the satisfaction of the Investigating Officer.
The Appeal is allowed to the above extent.