Supreme Court of India
Man Singh vs State Of Rajasthan on 28 January, 2008
Bench: S.B. Sinha, V.S. Sirpurkar
CASE NO.: Appeal (crl.) 189 of 2008 PETITIONER: Man Singh RESPONDENT: State of Rajasthan DATE OF JUDGMENT: 28/01/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR JUDGMENT:
JUDGMENT ORDER CRIMINAL APPEAL NO. 189 OF 2008 [Arising out of SLP(Crl.) No. 7742/2007] Despite service of notice, nobody appears on behalf of the respondent.
Leave granted.
The appellant being in custody for about a year now, we direct that he shall be released on bail on furnishing bail bond of Rs. 25,000/- with two sureties each for the same amount to the satisfaction of the Trial Court. The appeal is allowed with the aforementioned direction.