PRAFULBHAI CHHAGANBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. N.K.Majmudar for the Applicant through video conference.

(2.) Rule. Learned APP Mr. Chintan Dave waives service of Rule for the Respondent - State of Gujarat.

(3.) The Applicant (Original Accused No.2 in the charge sheet and Original Accused No.5 in the FIR) has filed this Application for modification of Condition 'a' imposed by the learned Sessions Court at Vyara, District Tapi vide order dated 18.4.2020 in Criminal Misc. Application No. 68/2020. The Condition 'a' reads as under: