http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (crl.)  613 of 2008

PETITIONER: CHETANKUMAR BHOGILAL

RESPONDENT: STATE OF GUJARAT

DATE OF JUDGMENT: 07/04/2008

BENCH: ALTAMAS KABIR & J.M. PANCHAL

JUDGMENT: JUDGMENT O R D E R  CRIMINAL APPEAL NO. 613    OF 2008 (Arising out of SLP(CRL.) No. 663/08)                  Leave granted.         Heard learned counsel for the respective parties.         We allow the appeal and remit the matter to the High Court for fresh disposal.         In the meantime, the appellant shall be released on bail to the satisfaction of  Additional Sessions Judge, Ahmedabad City.