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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.