IN THE  SUPREME COURT OF INDIA                CRIMINAL  APPELLATE  JURISDICTION                                   CRIMINAL APPEAL NO.   4   OF 2009   

     (Arising out of SLP(Crl.) No. 5232/2008)     

Binod Singh ..   Appellant(s)

                    Versus

State of Bihar ..   Respondent(s)    

                                                      O R D E R

 Leave granted.

Having heard learned counsel for the parties, we are of the view that it is a  

fit case where the appellant deserves to be admitted to bail.  Accordingly, the appeal  

is allowed and it is directed that the appellant shall be released on bail on such terms  

and conditions as the trial Court may deem fit.

The appeal stands disposed of.

                                      ....................J               [ D.K. JAIN  ]  

                                      ....................J                                     [ R.M.  LODHA ]                         

               NEW DELHI, JANUARY 06, 2009.