Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.2057 OF 2008
(arising out of S.L.P.(CRL.)NO.6912/2008)
MD. KASIM ... Appellant(s)
Versus
STATE OF BIHAR ... Respondent(s)
O R D E R
Leave granted.
This appeal is directed against the order of the Patna
High Court dated 11.8.2008, rejecting the appellant's prayer for grant of
bail, during the pendency of the appeal. It is submitted by Mr. Samir Ali
Khan, learned advocate, appearing for the appellant that out of the sentence
of 5 years, the appellant has already undergone sentence of four years
contd...2/-
::2::
imprisonment. In that view of the matter, the appellant be released on bail
to the satisfaction of the trial court during the pendency of the appeal.
The appeal is allowed.
...................J.
(ALTAMAS KABIR)
....................J.
(MARKANDEY KATJU)
New Delhi,
December 17, 2008.