LAWS(GJH)-2020-5-97

BHARATBHAI Vs. STATE OF GUJARAT

Decided On May 27, 2020
BHARATBHAI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State.

(2.) This application is filed for modification of condition No.8(g) imposed by this Court vide order dated 07.08.2019 passed in Criminal Misc. Application No.13799 of 2020.

(3.) Heard learned advocate Mr. Darji for the applicant and learned APP Ms. Jirga Jhaveri for the respondent - State.