IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 1921   OF 2011

(Arising out of SLP(Crl.) No.1501/2011)

JIGNESH @ BANSI LAL NAVIN CHANDRA DESAI    Appellant(s)

                    :VERSUS:

STATE OF GUJARAT                            Respondent(s)

O R D E R

1. Leave granted.

2. We  have  heard  the  learned  counsel  for  the  

parties.  

3. The  appellant  has  already  undergone  actual  

sentence of about 2 years and 2 months. In the facts  

and  circumstances  of  this  case,  we  deem  it  

appropriate to direct that the appellant be released  

on bail on the following conditions:

(i) The appellant shall furnish personal bond of  

Rs.  One  lakh  with  two  sureties  each  in  the  like  

amount, to the satisfaction of the Trial Court.

(ii)  He  shall  surrender  his  passport  before  the  

Trial Court immediately.  

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(iii) He shall not influence the trial of the case,  

directly  or  indirectly  and  shall  fully  cooperate  

with the trial.

4. With  the  aforementioned  observation  and  

directions, this appeal is disposed of.   

.....................J (DALVEER BHANDARI)

.....................J (DIPAK MISRA)

New Delhi; October 14, 2011.