BHUPATBHAI RATILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Jhaveri, learned APP waives service of notice of rule for and on behalf of respondent ? State.

(2.) By way of the present application, the applicant original ?accused has prayed for deletion of Condition No.9(f) imposed by this Court while passing an order dated 08.04.2019 in Criminal Misc. Application No.6761/2019 and further direction to the learned Chief Judicial Magistrate, Valsad to return the passport of the applicant deposited pursuant to the aforesaid order.

(3.) Learned advocate for the applicant has submitted that the condition imposed by this Court while granting bail to the applicant to deposit the passport be deleted and the passport of the applicant be returned to him as the applicant is a permanent citizen of USA and he has to visit USA for the purpose of his own treatment. It is submitted that though more than 3 1/2 years are over, till date, chargesheet is not filed. It is, therefore, urged that considering the grounds mentioned in the application, this application may be allowed.