Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1921 OF 2011
(Arising out of SLP(Crl.) No.1501/2011)
JIGNESH @ BANSI LAL NAVIN CHANDRA DESAI Appellant(s)
:VERSUS:
STATE OF GUJARAT Respondent(s)
O R D E R
1. Leave granted.
2. We have heard the learned counsel for the
parties.
3. The appellant has already undergone actual
sentence of about 2 years and 2 months. In the facts
and circumstances of this case, we deem it
appropriate to direct that the appellant be released
on bail on the following conditions:
(i) The appellant shall furnish personal bond of
Rs. One lakh with two sureties each in the like
amount, to the satisfaction of the Trial Court.
(ii) He shall surrender his passport before the
Trial Court immediately.
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(iii) He shall not influence the trial of the case,
directly or indirectly and shall fully cooperate
with the trial.
4. With the aforementioned observation and
directions, this appeal is disposed of.
.....................J
(DALVEER BHANDARI)
.....................J
(DIPAK MISRA)
New Delhi;
October 14, 2011.