- (1.) Leave granted.
(2.) This appeal is directed against an order dated 25th March, 2009, whereby the Patna High Court rejected the Appellant's prayer for bail in the pending appeal, being, CR. Appeal (S.J.) No. 259 of 2007. On 11th March, 2010, we had already released the Petitioner on bail to the satisfaction of the trial court. Accordingly, the appeal has to be allowed.
(3.) The appeal is accordingly allowed and the order dated 11th March, 2010, is made absolute.;