Raman Devji Varli Vs. State of Gujarat [2008] INSC 658 (16 April 2008)

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. D9833 OF 2008 RAMAN DEVJI VARLI Appellant (s) VERSUS STATE OF GUJARAT Respondent(s) WITH CRL.A.NO.D9739 OF 2008 CRL.A.NO.D9752 OF 2008 ORDER Crl.A.D9833/2008 Delay condoned.

Issue notice. Dasti, in addition, is permitted.

Let the appellant, who has been on bail granted by this Court earlier on 20/08/1999 and whose bail was cancelled only on the ground that he was absent on one day on 14/09/2007, be released on interim bail on the same terms and conditions, on which he had been released on bail earlier and as subsequently modified.

CRL.A.NO.D9739 OF 2008 & CRL.A.NO.D9752 OF 2008 Delay condoned.

As far as the two other appeals are concerned, let notice issue returnable four weeks hence. Service by dasti as well.

....................J.

(ALTAMAS KABIR) ....................J.

(MARKANDEY KATJU) NEW DELHI;

April 16, 2008.

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