ALTAF Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed for modification of conditions of bail granted vide order dated 26.09.2019 passed in Criminal Miscellaneous Application No.13820/2019. By the aforesaid order, the applicant was enlarged on regular bail in connection with the First Information Report bearing I-C.R. No.19/2019 registered with Tankara Police Station, Morbi for the offences punishable under Section 302 , 307 , 323 , 324 , 325 , 143 , 147 , 148 , 149 , 504 , 506(2) and 337 of the Indian Penal Code and under Section 135 of the Gujarat Police Act, considering the parity as other co-accused have been enlarged.

(3.) Learned Advocate for the applicant, at the outset, make a submission under instructions that the present application be considered only on account of the prevailing situation due to Covid-19 pandemic and therefore, restricts his application for suspending condition No.7(g) for a temporary period. Learned Advocate for the applicant submits that the applicant is residing in Tankara at District Morbi.