LAWS(SC)-2014-2-85

BACHU DAS Vs. STATE OF BIHAR

Decided On February 03, 2014
Bachu Das Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard all the parties concerned.

(2.) Leave granted.

(3.) The complainant, aggrieved by the impugned order of the High Court dated 5th May, 2010, granting anticipatory bail to the Respondent Nos. 2 to 8 (accused Nos. 1 to 7), has filed the above appeal.