RAVIDAN RATANSINH 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. 9(g) imposed by this Court vide order dated 13.02.2020 passed in Criminal Misc. Application No.3010 of 2020.

(3.) Heard learned advocate Mr. N. K. Majmudar appearing for the applicant and learned Public Prosecutor Mr. Mitesh Amin appearing for the respondent State.