JAGDEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted. The appeal is allowed in terms of the signed order. The bail bonds of the accused-respondents stand cancelled.

(2.) Accused-respondents are directed to surrender within four weeks and apply for regular bail. Pending application(s), if any, are disposed of.

(3.) Despite due service of notice, no one has entered appearance on behalf of respondent no. 2. Hence, the appeal is being proceeded ex-parte. The appeal is allowed in terms of the signed order. The bail bonds of the accused-respondent no.2 stands cancelled.