PRABHUBHAI VITTHALBHAI SABALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) This application is filed for modification of condition No.(g) of the order dated 03.03.2020 passed in Criminal Miscellaneous Application No.3005/2020 granting bail to the applicant in connection with First Information Report bearing C.R. No.I- 103/2019 registered with Sayla Police Station, Surendranagar. The said order dated 03.03.2020 is passed by the Co-ordinate Bench of this Court (Coram : V.M. Pancholi, J.).

(3.) Considering the present situation of pandemic, the said petition is being entertained by video conferencing and hence, the application is being taken up for consideration.