IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 2071  OF 2009 (@ SLP(CRL.)NO.7665 OF 2009)

MD. JABIR @ JHABO ... APPELLANT(S)

VERSUS

STATE OF BIHAR ... RESPONDENT(S)

O R D E R

Leave granted.

Heard both sides.

The appellant has been convicted for the offence committed  

under  the  Arms  Act  and  was  sentenced  to  undergo  five  years  

imprisonment.  We are told that he had already undergone 3½ years  

imprisonment and the appeal is still  pending before the High Court.  

Even then the High Court refused to grant bail, pending appeal.  We  

direct that the appellant be released on bail on executing bail  

bonds to the satisfaction of Fast Track Court NO.2, Munger in Patna,  

Bihar, pending appeal before the High Court.   

Criminal Appeal is disposed of accordingly.

..................CJI (K.G. BALAKRISHNAN)

...................J. (P. SATHASIVAM)

NEW DELHI; 9TH NOVEMBER, 2009