LAKHMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, the applicant has prayed to modify Point No.(2) of the operative order and Condition No.(9) of the order dtd. 30/11/2019 passed by the learned 4th Additional Sessions Judge, Junagadh in Criminal Misc. Application No.852/2019.

(2.) Point No.(2) of the operative order and Condition No.(9) of the order dtd. 30/11/2019 passed by the learned 4th Additional Sessions Judge, Junagadh in Criminal Misc. Application No.852/2019 read as under:

(3.) Mr. Rajput, learned advocate appearing for the applicant states that by mistake he has mentioned in the prayer clause to modify condition No.2, however it is point No.(2) and hence, he is permitted to modify his prayer clause accordingly.