SAFAL RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. B. K. Rai, ld. advocate appearing for the accused and Mr. S. P. Wangdi, ld. Public Prosecutor appearing for the State.

(2.) On instructions from the S. P. (West) and I. O. Mr. S. P. Wangdi, ld. Public Prosecutor submits that they have no objection if the accused is allowed to continue on interim bail on the same conditions till 31/07/2001.

(3.) The accused shall remain on interim bail till 31/07/2001 or till disposal of the matter, whichever is earlier. Other conditions shall remain unchanged.