IN THE SUPREME COURT OF INDIA     CRIMINAL APPELLATE JURISDICTION

     CRIMINAL  APPEAL No.1009   OF  2009

             [Arising out of SLP(Crl.) No.977  of 2009]

   BHUDEO CHOUHAN                                                  

...   Appellant(s)

                     Versus    THE STATE OF BIHAR ...  Respondent(s)

O R D E R  

Leave granted.

Having heard learned counsel  for the   parties and the State and  

since allegations  against  the appellant  do not appear to be commensurate with the  

post-mortem report, let the appellant be released on bail to the satisfaction of the trial  

court.

           The appeal is, accordingly,  allowed.  

             ...................J.                                   (ALTAMAS KABIR)   

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

New Delhi,       May 12, 2009.