AYUBBHAI IBRAHIMBHAI VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application has been filed with the following prayer :

(2.) THE applicant, among others, had earlier filed an application under Section 439 of the Code of Criminal Procedure, for grant of bail in connection with F.I.R. being C.R.No.II-36/2009 registered with Chaklasi Police Station, punishable under sections 498-A, 323, 504 and 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act, 1961. THE application for bail was granted by order dated 08.05.2009 rendered in Criminal Misc. Application No.5487/2009 of this Court, imposing certain conditions. THE relevant conditions for the purpose of this application are conditions Nos.7(d), (e) and (g), which are reproduced hereinbelow :

(3.) HEARD the learned advocates for the respective parties.