Manager Pandey Vs. State of Bihar and Anr [2008] Insc 195 (18 February 2008)
S.B. Sinha & V.S. Sirpurkar
O R D E R CRIMINAL APPEAL NO. 343 OF 2008 [Arising out of SLP(Crl.) No.1586/2005]
Leave granted.
Having heard the learned counsel for the parties and having gone through the reply affidavit filed by the DIG, Saran Range and the affidavit filed by respondent No.2, we are of the opinion that interest of justice would be subserved if the bail granted to respondent No.2 is cancelled and he is taken into custody immediately till the trial is over. We direct accordingly. The appeal is disposed of with the aforementioned direction.
