RABINDRA NATH SINGH Vs. RAJESH RANJAN ALIAS PAPPU YADAV
LAWS(SC)-2010-5-86
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
May 03,2010
RABINDRA NATH SINGH,STATE OF BIHAR THRU. C.B.I.
Appellant
VERSUS
RAJESH RANJAN ALIAS PAPPU YADAV
Respondents
JUDGEMENT
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(1.) Heard learned Counsel for the parties.
(2.) Leave granted in both the petitions.
(3.) These appeals have been filed against the impugned judgment and order dated 18.02.2009 of the High Court of Judicature at Patna whereby the respondent Rajesh Ranjan @ Pappu Yadav has been granted bail in Sessions Trial No. 976 of 1999.;
(2.) Leave granted in both the petitions.
(3.) These appeals have been filed against the impugned judgment and order dated 18.02.2009 of the High Court of Judicature at Patna whereby the respondent Rajesh Ranjan @ Pappu Yadav has been granted bail in Sessions Trial No. 976 of 1999.;
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