CHETANKUMAR BHOGILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) criminal APPEAL NO. 613 OF 2008 (Arising out of SLP (CRL.) No. 663/08)Leave granted. Heard learned counsel for the respective parties. We allow the appeal and remit the matter to the High Court for fresh disposal. In the meantime, the appellant shall be released on bail to the satisfaction of additional Sessions Judge, Ahmedabad City.