Full Judgment Text
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CASE NO.:
Appeal (crl.) 189 of 2008
PETITIONER:
Man Singh
RESPONDENT:
State of Rajasthan
DATE OF JUDGMENT: 28/01/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
ORDER
CRIMINAL APPEAL NO. 189 OF 2008
[Arising out of SLP(Crl.) No. 7742/2007]
Despite service of notice, nobody appears on behalf of the
respondent.
Leave granted.
The appellant being in custody for about a year now, we direct
that he shall be released on bail on furnishing bail bond of Rs. 25,000/- with two
sureties each for the same amount to the satisfaction of the Trial Court.
The appeal is allowed with the aforementioned direction.