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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 136  OF 2013 (SPECIAL LEAVE PETITION(CRL.)NO.8844 OF 2012)  

SHAH HEMANTKUMAR BHIKHALAL  APPELLANT

                VERSUS

STATE OF GUJARAT  RESPONDENT

O R D E R

1. Leave granted.

2. Vide order dated 9th November, 2012, while issuing notice  

and granting interim bail to the petitioner, this Court has ordered  

that :

“We  direct  that,  in  the  event  of  arrest,  the  petitioner shall be granted interim bail subject to his  furnishing personal bond and surety to the satisfaction of  the Arresting/Investigating Officer, till the disposal of  the present Special Leave Petition.  However, he shall  join investigation as and when called and shall abide by  the  provisions  stipulated  under  Section  438  (2)of  the  Cr.P.C.”

3. In the facts and circumstances of the case and having gone  

through the records of the case,  we are of the opinion that the  

aforesaid order be made absolute and is made absolute.

Appeal is disposed of accordingly.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI;

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JANUARY 18, 2013