IN THE SUPREME COURT OF INDIA     CRIMINAL APPELLATE JURISDICTION

     CRIMINAL APPEAL NO. 570    OF  2009

               [Arisinsg out of SLP(Crl.)No.8507 of 2008]

   AVTAR SINGH         ...   Appellant(s)

                       Versus    

STATE OF PUNJAB      ...  Respondent(s)   

O R D E R  

This matter has come up after notice.  

Leave granted.

Having heard learned counsel for the appellant as well as the State, and  

having  looked into the order of  the learned Sessions  Judge refusing   bail  to  the  

appellant herein, which was later confirmed by the High Court, and also considering  

the fact that some of co-accused have already been granted bail, we allow the appeal  

and direct that the appellant be also released on bail to the satisfaction of the trial  

court.

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

                             (ALTAMAS KABIR)   

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

New Delhi, March 27, 2009.