IN THE SUPREME COURT OF INDIA             CRIMINAL APPELLATE JURISDICTION

   CRIMINAL APPEAL Nos.2077-2078 OF 2008  (Arising out of SLP(Crl.)Nos.4462-4463 of 2008)

SANTKUMAR CHIRANJILAL JHUNJHUNWALA & ANR              .....APPELLANT(S)

VERSUS

STATE OF T.NADU                               ....RESPONDENT(S)

O  R  D  E  R

Leave granted.   

These appeals are directed against an order dated 01.04.2008 passed by the High Court of

Judicature  at  Madras  in  Criminal  Original  Petition  Nos.7042  and  6932  of  2008  granting

anticipatory bail to the appellant on certain conditions.  According to the appellants, the conditions

imposed  were  unreasonable  and  unjust.   However,  it  was  brought  to  our  notice  by Mr.Ranjit

Kumar,learned  senior  counsel  appearing  on  behalf  of  the  appellants  that  the  appellants  have

already filed an application for modification of the conditions imposed by the High Court while

granting anticipatory bail to the appellants.  That being the position, we request the High Court to

decide  the  said  application  at  an early  date  preferably  within  one month from this  date.   The

appeals are disposed of accordingly.

In the meantime, no coercive steps should be taken by the respondent against the

appellants.

                   .............................J.                               ( TARUN CHATTERJEE )

                   .............................J.                               ( V.S.SIRPURKAR )

NEW DELHI; DECEMBER 17, 2008.