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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL     APPEAL     NO.     598     OF     2012   (@ SPECIAL LEAVE PETITION(CRL.)NO.4086 OF 2010)

TARAKANT SINGH ... APPELLANT

VERSUS

STATE OF BIHAR & ANR. ... RESPONDENTS

O     R     D     E     R   

Leave granted. Heard learned counsel for the parties to the lis.

This appeal is preferred by the appellant against the  

rejection of his application for anticipatory bail by the High Court  

in Criminal Miscellaneous No.33954 of 2009.  

This Court, while issuing notice on 13.05.2010 directed  

that in the event of arrest, the appellant be released on interim  

bail to the satisfaction of the Arresting Officer or the concerned  

Court, as the case may, in connection with Alipur P.S.Case bearing  

No.35 of 2008 dated 23.12.2008, Gaya, Bihar with a further direction  

to the appellant to co-operate with the investigation.  

Having considered the facts and circumstances of the case,  

we are of the opinion that the order dated 13.05.2010 passed by this  

Court be confirmed.

Appeal disposed of accordingly.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; APRIL 02, 2012