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Hussainbhai Asgarali Lokhandwala vs The State Of Gujarat on 26 May, 2017

Bench: L.Nageswara Rao, Navin Sinha

                                                   1

              ITEM NO.4                   COURT NO.5                 SECTION II-B
              (Misc. Matter)
                                S U P R E M E C O U R T O F         I N D I A
                                        RECORD OF PROCEEDINGS

              I.A./CRL.M.P. No.39834 of 2017 in
              Petition for Special Leave to Appeal (Crl.)No(s).7622 of 2016

              (Arising out of the impugned final judgment and order dated
              06.05.2016 in Crl. Appeal No.29/2007 passed by the High Court
              of Gujarat at Ahmedabad)

              HUSSAINBHAI ASGARALI LOKHANDWALA                    PETITIONER(S)

                                                    VERSUS

              STATE OF GUJARAT                                    RESPONDENT(S)

              (With appln. for bail, for permission to file annexures on IA
              16213/2016   and  IA  16215/2016,   for  grant  of   bail  on
              IA39834/2017)

              Date : 26/05/2017     This petition/application was called
                                    on for hearing today.

              CORAM :
                          HON'BLE MR. JUSTICE L.NAGESWARA RAO
                          HON'BLE MR. JUSTICE NAVIN SINHA
                                         (VACATION BENCH)

              For Petitioner(s)     Ms.   Indu Malhotra, Sr. Adv.
                                    Mr.   Prashant Singh, Adv.
                                    Ms.   Rakhi Mohanty, Adv.
                                    Mr.   Vikas Mehta, Adv.

              For Respondent(s)     Ms. Hemantika Wahi, AOR

                                    Ms. Meenakshi Arora, Sr. Adv.
                                    Ms. Anannya Ghosh,Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Permission to file annexures/additional documents is granted.

Having heard learned counsel appearing 19:32:55 TLT for the parties and taken into consideration the Reason:

facts and circumstances of the case, we consider it appropriate in the interests of justice to direct the release of the petitioner on bail.

Accordingly, during the pendency of this special leave petition, the petitioner is directed to be released on bail on furnishing bail bonds in the sum of Rs.25,000/- with two sureties of the like amount to the satisfaction of the trial court.

In view of the above, the I.A./Crl.M.P. No.39834 of 2017 stands disposed of.

  (Neetu Khajuria)                       (Madhu Narula)
    Court Master                          Court Master