AWADHESH SHRIJATASHANKAR JHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent-State.

(2.) In all the three applications, the issue is with regards to modifying the condition of bail. After passing of the order of bail, the applicant had moved an application before the trial Court seeking permission to leave the State of Gujarat for the purpose of attending his business and family as both are situated outside the territory of Gujarat.

(3.) Learned senior advocate appearing for the applicant at the outset submitted that originally the condition was meant to be restricted till filing of the charge-sheet as in the case of co- accused, who is identically situated and qua him also condition imposed was till filing of the charge-sheet. It is submitted that now the charge-sheet is filed and therefore, the presence of the applicant for the purpose of investigation may not be necessary. However, the applicant undertakes that as and when the presence of the applicant would be required, he will be available to the Investigating Agency and other conditions stipulated sufficiently takes care of the interest of the investigation.