Md. Jabir@ Jhabo Vs. State of Bihar [2009] INSC 1713 (9 November 2009)
Judgment
CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 2071 OF 2009 (@ SLP(CRL.)NO.7665 OF 2009) MD. JABIR @ JHABO ... APPELLANT(S) VERSUS
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 3= 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;
