RAJESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) This application is filed for modification of condition No.7(g) imposed by this Court vide order dated 22.01.2020 passed in Special Criminal Application No.9225 of 2019.

(3.) Heard learned advocate Mr. A. S. Timbalia for the applicant and learned Public Prosecutor Mr. Mitesh Amin for the respondent - State.