Shah Hemantkumar Bhikhalal Vs. State of Gujarat

[Criminal Appeal No. 136 of 2013 (Special Leave Petition (CRL.) No.8844 of 2012]

O R D E R

1. Leave granted.

2. Vide order dated 9th November, 2012, while issuing notice and granting interim bail to the petitioner, this Court has ordered that: "We direct that, in the event of arrest, the petitioner shall be granted interim bail subject to his furnishing personal bond and surety to the satisfaction of the Arresting/Investigating Officer, till the disposal of the present Special Leave Petition. However, he shall join investigation as and when called and shall abide by the provisions stipulated under Section 438 (2)of the Cr.P.C."

3. In the facts and circumstances of the case and having gone through the records of the case, we are of the opinion that the aforesaid order be made absolute and is made absolute. Appeal is disposed of accordingly.

Ordered accordingly.

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

.......................J. (RANJAN GOGOI)

NEW DELHI;

JANUARY 18, 2013

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