http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (crl.)  343 of 2008

PETITIONER: MANAGER PANDEY

RESPONDENT: STATE OF BIHAR AND ANR

DATE OF JUDGMENT: 18/02/2008

BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R

CRIMINAL APPEAL NO. 343  OF 2008 [Arising out of SLP(Crl.) No.1586/2005]

       Leave granted.         Having heard the learned counsel for the parties and having gone through the reply  affidavit filed by the DIG, Saran Range and the affidavit filed by respondent No.2, we  are of the opinion that interest of justice would be subserved if the bail granted to  respondent No.2 is cancelled and he is taken into custody immediately till the trial is  over. We direct accordingly.  The appeal is disposed of with the aforementioned  direction.