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CASE NO.: Appeal (crl.)  189 of 2008

PETITIONER: Man Singh

RESPONDENT: State of Rajasthan

DATE OF JUDGMENT: 28/01/2008

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

JUDGMENT: JUDGMENT ORDER

CRIMINAL  APPEAL  NO. 189   OF 2008 [Arising out of SLP(Crl.) No. 7742/2007]

               Despite service of notice, nobody appears on behalf of the  respondent.                 Leave granted.                 The appellant being in custody for about a year now, we direct  that he shall be released on bail on furnishing bail bond of Rs. 25,000/- with two  sureties each for the same amount to the satisfaction of the Trial Court.          The appeal is allowed with the aforementioned direction.