IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. D9833  OF 2008      

RAMAN DEVJI VARLI                                        Appellant (s)

                       VERSUS

STATE OF GUJARAT                                         Respondent(s)   WITH CRL.A.NO.D9739 OF 2008 CRL.A.NO.D9752 OF 2008

O R D E R   

Crl.A.D9833/2008

Delay condoned.

Issue notice.  Dasti, in addition, is permitted.

Let the appellant, who has been on bail granted by this Court earlier on 20/08/1999

and  whose  bail  was  cancelled  only  on  the  ground  that  he  was  absent  on  one  day  on

14/09/2007, be released on interim bail on the same terms and conditions, on which he had

been released on bail earlier and as subsequently modified.

CRL.A.NO.D9739 OF 2008 & CRL.A.NO.D9752 OF 2008

Delay condoned.

As far as the two other appeals are concerned, let notice issue returnable four weeks

hence.  Service by dasti as well.   

....................J. (ALTAMAS KABIR)

....................J. (MARKANDEY KATJU)

NEW DELHI; April 16, 2008.