SUPREME COURT OF INDIA

Before:- M.K. Mukherjee, S.P. Kurdukar and K.T. Thomas, JJ.

SLP (Crl.)No. 3314 of 1997(From the Judgment and order dated 01/10/97 in CRLM12436 of 1996 of the High Court of Patna)with SLP (Crl.) No. 3557 of 1997. D/d. 19.1.1998.

Ravindra Kumar Rana - Petitioner

Versus

State of Bihar and ors. - Respondents

Fodder Scam - Appellant released on bail to the satisfaction of the Special Court (CBI) Patna.

[Para 2]

JUDGMENT

SLP (Crl.) No. 3314/97

1. Leave granted. The appeal is allowed. The appellant be released on bail to the satisfaction of the Special Court (CBI) Patna, on conditions that he shall not go out of municipal jurisdiction of Patna city without leave of the Special Court and that he shall report to the Kotwali Police Station, Patna once a week until further orders of that Court.

SLP (Crl.) No. 3557/97

2. Leave granted. The appeal is allowed. The appellant be released on bail to the satisfaction of the Special Court (CBI) Patna.

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