Full Judgment Text
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CASE NO.:
Appeal (crl.) 412 of 2008
PETITIONER:
BILAL NOORMIYA SHEIKH
RESPONDENT:
STATE OF GUJARAT
DATE OF JUDGMENT: 29/02/2008
BENCH:
C.K. THAKKER & ALTAMAS KABIR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 412 OF 2008
[Arising out of SLP(Crl.)No. 5598 of 2007]
Leave granted.
We have heard learned counsel for the parties.
On the facts and in the circumstances of the case, and keeping in view the f
act
that other 17 accused had already been enlarged on bail and the appellant was apprehended
on 1st March, 2006 and two years are over, in our opinion, ends of justice would be met if t
he
appellant is also ordered to be released on bail on such terms and conditions as the trial
court has fixed. We order accordingly.
The appeal is accordingly disposed of.