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CASE NO.: Appeal (crl.)  235 of 2008

PETITIONER: RAMAVTAR PRASAD

RESPONDENT: STATE OF BIHAR THROUGH CBI

DATE OF JUDGMENT: 01/02/2008

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

JUDGMENT: JUDGMENT O R D E R

CRIMINAL  APPEAL  NO. 235  OF 2008 [Arising out of SLP(Crl) No.6447 of 2007  ]

       Leave granted.         Having heard the learned counsel appearing on behalf of the appellant and the  learned Addl. Solicitor General, we are of the opinion that as the appellant is in  custody for a long time and he is said to be a heart patient and, furthermore, in view  of the fact that charges have not been framed so far, he shall be released on bail on  furnishing bail bond for Rs.10,000/- with two sureties each of the same amount, to the  satisfaction of the Trial Court.       The appeal is allowed accordingly.