Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO. 14858 OF 2011
IN
CRIMINAL APPEAL NO. 1659 OF 2010
MD.SARF @ GULAM QADIR .... PETITIONER
VERSUS
STATE OF BIHAR .... RESPONDENT
O R D E R
After hearing the learned counsel for the
parties, we direct that the petitioner be released on
bail to the satisfaction of the trial court.
Petition stands disposed of.
.......................J
[HARJIT SINGH BEDI]
.......................J
[GYAN SUDHA MISRA]
NEW DELHI
AUGUST 05, 2011.
Petition stands disposed of.