IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

  CRIMINAL APPEAL NO(s).841    OF 2011       [Arising out of SLP(Crl.)No.4331  of 2009]

                                    SURENDRA KUMR @ RAMBABU                         Appellant(s)                   

VERSUS

STATE OF BIHAR                                  Respondent(s)

O R D E R     Leave granted.

This appeal is directed against an order dated 25th  

March,  2009,  whereby  the  Patna  High  Court  rejected  the  

appellant's prayer for bail in the pending appeal, being,  

CR.Appeal(S.J.)No.259 of 2007.  On 11th March, 2010, we had  

already released the petitioner on bail to the satisfaction  

of the trial court.    Accordingly, the appeal has to be  

allowed.

The  appeal  is  accordingly  allowed  and  the  order  

dated 11th March, 2010, is made absolute.

..................J.                    (ALTAMAS KABIR)

...................J.                              (CYRIAC JOSEPH)

    NEW DELHI;        April 01, 2011.