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CASE NO.: Appeal (crl.)  133 of 2008

PETITIONER: Ravindra Kumar

RESPONDENT: State of Bihar

DATE OF JUDGMENT: 21/01/2008

BENCH: C.K. THAKKER & D.K. JAIN

JUDGMENT: JUDGMENT O R D E R (Arising out of S.L.P.(CRL.) No.6435/2007)

       Leave granted.         We have heard learned counsel for the parties.           The appellant herein has been tried on allegations levelled against him for offence  punishable under Sections 7 and 13 of the Prevention of Corruption Act, 1988.  Bail  has not been granted by the High Court initially as well as in the subsequent  application filed by the appellant.         On the facts and in the circumstances, the appellant is enlarged on bail on his  furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand only) with one  surety of the like amount to the satisfaction of the Investigating Officer.         The Appeal is allowed to the above extent.