BHAVESHBHAI PUJABHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicants have prayed to quash and aside the impugned order dated 08.07.2020 passed in Criminal Misc. Application No.228 of 2020, qua applicants and further be pleased to delete the condition No.5 as imposed in order dated 01.07.2020 passed in Criminal Misc. Application No.216 of 2020 by the Ld. 3 rd Additional Sessions Judge, Gir- Somnath at Veraval.

(2.) Heard leaned advocate for the applicants.

(3.) Learned advocate for the applicants submits that applicants were released on regular bail by learned Sessions Court in Criminal Misc. Application No.216 of 2020 by imposing certain conditions vide order dated 01.07.2020, wherein condition No.5 was imposed, which reads as under: