SUPREME COURT OF INDIA

Before:- P. Venkatarama Reddi and Dr. AR. Lakshmanan, JJ.

Criminal Appeal No. 744 of 2005 [Arising out of SLP(Crl.) No.1844/2005]. D/d. 13.5.2005.

Shashi Bhushan Jaruhar - Appellant

Versus

State of Bihar & Anr. - Respondent

Criminal Procedure Code, 1973, Sections 437 and 439 - Constitution of India, Article 136 - 'Fodder scam' case - Appellant in custody for about 14 months - After rejection of his bail by Supreme Court, nearly 8 months time has elapsed - Some of the co-accused who were in jail for about six months or more have been released on bail by Apex Court - Appellant also entitled to be released on bail - Appeal allowed.

[Para 2]

ORDER

P. Venkatarama Reddi, J. - Leave granted.

2. It is stated that the appellant has been in custody for about 14 months in connection with the crime for which FIR is registered in this case. After this Court rejected the bail application, nearly 8 months' time has elapsed. It is also brought to our notice that in matters pertaining to 'Fodder Scam' this Court has released the accused, who were in jail for about six months or more, on bail. In the circumstances, the appellant shall be released on bail on the condition of furnishing personal bond for Rs. 20,000/- with a surety for the like sum to the satisfaction of the learned Special Judge, (CBI), Patna.

3. The appeal is disposed of accordingly.

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