FEKAN YADAV Vs. MAHENDRA KUMAR @ VISHI & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 27.4.2017 passed by the High Court of Judicature at Patna in Criminal Miscellaneous No.15949 of 2017, whereby the first respondent-accused was directed to be released on bail subject to certain terms and conditions stated therein.

(3.) We have heard learned counsel for the parties.