SARYUG KUMAR Vs. STATE OF BIHAR
LAWS(SC)-2019-1-438
SUPREME COURT OF INDIA
Decided on January 29,2019

SARYUG KUMAR Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Learned counsel for the complainant- Saryug Kumar @ Saryu Kumar, was at pains to persuade us that the appellant himself had volunteered to pay a sum of Rs.20,00,000/- (Rupees twenty lakh) for grant of bail and on that basis Court proceeded to pass the impugned order.;


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