MOHMAD SAKIL A. SATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. D.C. Sejpal, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent "State of Gujarat. On the facts and in the circumstances of the case, and with the consent of the learned Counsel for the respective parties, the application is being heard and finally decided today.

(2.) This application has been filed with a prayer to delete/modify conditions Nos. 7(d) and 7(e) in order dated 7.5.2009 rendered in Criminal Misc. Application No. 5397/2009. The applicant had filed the above mentioned application for grant of bail under Section 439 of the Code of Criminal Procedure, in connection with offences registered vide F.I.R. being C-R- No. 1-180 of 2008, registered with Kodinar Police Station, under Sections 498-A, 306, 304-B and 34 of the Indian Penal Code. The Court had granted bail to the applicant by imposing certain conditions, and the relevant two conditions are reproduced as under:

(3.) I have heard Mr. Yash N. Nanavaty, learned Counsel for the applicant and Mr. D.C. Sejpal, learned Additional Public Prosecutor for the State of Gujarat.