Full Judgment Text
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CASE NO.:
Appeal (crl.) 343 of 2008
PETITIONER:
MANAGER PANDEY
RESPONDENT:
STATE OF BIHAR AND ANR
DATE OF JUDGMENT: 18/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 343 OF 2008
[Arising out of SLP(Crl.) No.1586/2005]
Leave granted.
Having heard the learned counsel for the parties and having gone through the reply
affidavit filed by the DIG, Saran Range and the affidavit filed by respondent No.2, we
are of the opinion that interest of justice would be subserved if the bail granted to
respondent No.2 is cancelled and he is taken into custody immediately till the trial is
over. We direct accordingly. The appeal is disposed of with the aforementioned
direction.