IN THE SUPREME COURT OF INDIA     CRIMINAL APPELLATE JURISDICTION

             CRIMINAL  APPEAL No.1094 OF  2009

                 [Arising out of SLP(Crl.) No.2696 of 2009]

   BANSI                ...   Appellant(s)

                     Versus    STATE OF MAHARASHTRA ...  Respondent(s)

O R D E R  

Leave granted.

Of the 10 accused in this case, 9 have already been released on bail.  As  far as the appellant is concerned, his prayer for bail was refused on account of the fact  

that  there  were  certain  incised  injuries  on  the  victim  and   on  the  basis  of  a  supplementary statement   a knife was said to have been recovered from the possession  

of the appellant. From the circumstances, as indicated, it is difficult to ascertain as to who  was  

responsible for the injury caused to the complainant as he was struck on the head with  a sword by one of the accused, who has already been granted bail.

In that view of the matter, the appeal is allowed. Let the appellant also be released on bail to the satisfaction of the trial court.

                             ...................J.

                              (ALTAMAS KABIR)      

                    ...................J.                            (CYRIAC JOSEPH)  

New Delhi,      May 15, 2009.