SANTKUMAR CHIRANJILAL JHUNJHUNWALA Vs STATE OF T.NADU
Bench: TARUN CHATTERJEE,V.S. SIRPURKAR, , ,
Case number: Crl.A. No.-002077-002078 / 2008
Diary number: 15383 / 2008
Advocates: TAPESH KUMAR SINGH Vs
S. THANANJAYAN
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.