KALPESH JYOTISHCHANDRA DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant seeking following relief/s:

(2.) Heard learned advocate Mr. Darshan Dave for the applicant and learned APP Mr. Ronak Raval for the respondent - State through video conferencing.

(3.) Learned advocate for the applicant submitted that the applicant came to be enlarged on regular bail by this Court vide order dated 24.06.2019 passed in Criminal Misc. Application No.11014 of 2019. While enlarging the applicant on bail, this Court imposed certain conditions. Condition 9(c) of the aforesaid order provides that the applicant shall surrender his passport before the trial court within a period of one week from the date of passing of the said order. It is submitted that pursuant to the said condition, applicant has already surrendered his passport before the trial Court.