IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 613 OF 2011 (ARISING OUT OF SPECIAL LEAVE PETITION(CRL.)NO.8858 OF 2010)

AJAY KUMAR PRASAD ... APPELLANT(S)

VERSUS

STATE OF BIHAR TH: VIGILANCE ... RESPONDENT(S)

WITH CRL.A.NO. 614 OF 2011  (ARISING OUT OF S.L.P.(CRL.)NO.697/2011)

O R D E R

Leave granted.

We have heard learned counsel for the parties. It is not disputed that the appellant in each case is  

in jail from November, 2009.  On consideration of the totality  

of  the  facts  and  circumstances  of  these  cases,  we  deem  it  

appropriate to release the appellant in each case on bail on  

furnishing personal bond for a sum of Rs.50,000/- with two  

sureties of the like amount each to the satisfaction of the  

Trial Court.  

However, in the facts and  circumstances of these  

cases,  we  direct  the  Trial  Court  to  conclude  the  trial  as  

expeditiously as possible and the Trial Court would not grant  

any adjournments unless it becomes absolutely imperative.

: 2 :

With this observation, the appeals are disposed of.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 28TH FEBRUARY, 2011