Supreme Court of India
Bashishth Singh And Anr. vs State Of Bihar on 26 February, 2001
Equivalent citations: AIR2002SC487, (2002)10SCC384, AIR 2002 SUPREME COURT 487, 2002 AIR SCW 3, 2002 AIR - JHAR. H. C. R. 178, 2001 (3) CRIMES 188, 2002 (10) SCC 384, 2004 SCC(CRI) 1127, (2001) 3 CRIMES 188.1, (2001) 2 CURCRIR 72, (2003) 25 OCR 743, (2001) 4 SUPREME 503
Bench: K.T. Thomas, R.P. Sethi
JUDGMENT
1. Leave granted.
2. Appellants are involved in a case for which there is a cross-case (or counter-case as it can be called). The case against the appellants is based on the FIR lodged by the complainant Ram Narayan Singh. The counter-case was built up on the strength of the FIR lodged by the 2nd appellant. Both the cases were investigated but only in one case final report has been laid. Whatever be the position, we feel that this is a case where appellants can be let on ball during the trial period. We, therefore, order the appellants to be released on the bail on each of them executing a bond in a sum of Rs. 25,000/-
with solvent sureties to the satisfaction of the Sessions Judge, Kaimur.
3. The appeal is disposed of accordingly.