Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 4 OF 2009
(Arising out of SLP(Crl.) No. 5232/2008)
Binod Singh .. Appellant(s)
Versus
State of Bihar .. Respondent(s)
O R D E R
Leave granted.
Having heard learned counsel for the parties, we are of the view that it is a
fit case where the appellant deserves to be admitted to bail. Accordingly, the appeal
is allowed and it is directed that the appellant shall be released on bail on such terms
and conditions as the trial Court may deem fit.
The appeal stands disposed of.
....................J
[ D.K. JAIN ]
....................J [ R.M.
LODHA ]
NEW DELHI,
JANUARY 06, 2009.