PALLAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties through video conferencing.

(2.) Rule. Learned APP Mr.Devanani waives service of rule on behalf of respondent ?State.

(3.) The application has been filed by the applicant under sections 439 read with 482 of the Code of Criminal Procedure seeking modification of condition no.1 imposed by the Sessions Judge, Morbi in the order dated 27.03.2020, so far as the Court has directed the applicant to deposit Rs.5,00,000/ ? Rupees Five Lacs in cash.