SHIVRAJBHAI RAMBHAI VICHHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted. Heard learned counsel for parties. We would not like to record any detailed order at this stage which may prejudice the either of the sides, but suffice to say that out of 10 cases alleged against the appellant, there is one serious case which is stated to be of a murder where the appellant is already enjoying anticipatory bail. The appellant has been held under the Gujarat Control of Terrorism and Organized Crime Act, 2015 and he has already spent about two and a half years in custody.

(2.) In view of the aforesaid facts and circumstances, we grant bail to the appellant on terms and conditions to the satisfaction of the trial Court. Needless to say that the appellant will adhere to all the terms and conditions for grant of bail and if there is any endeavour by the appellant to threaten the witnesses or tamper the evidence, the State would be within its rights to move the trial Court for cancellation of bail.