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CASE NO.: Appeal (crl.)  280 of 2008

PETITIONER: GHANSHYAMSINH PATHUBHA CHUDASAMA

RESPONDENT: STATE OF GUJARAT

DATE OF JUDGMENT: 08/02/2008

BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R

CRIMINAL APPEAL NO. 280   OF 2008 [Arising out of SLP(Crl.) No.4208/2007]

       Leave granted.         Having heard the learned counsel for the parties and keeping in view the fact that  the appellant is in custody for a long time and furthermore in view the role played by  him, we direct the appellant to be released on bail. However, as there is an  apprehension that he may tamper with the prosecution evidence, we are of the opinion  that the terms and conditions for releasing the appellant on bail may be fixed by the  learned Trial Judge.  

       The appeal is disposed of with the aforementioned direction and observations.