BHUMIT UMAKANT VADHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the prayer clause at paragraph -4B) is granted. The necessary amendments may be carried out, forthwith.

(2.) RULE . Mr. L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of Rule on behalf of Respondent - State of Gujarat. On the facts and in the circumstances of the case, and with the consent of the learned Counsel for the respective parties, the application is being heard and finally decided, today.

(3.) THIS application has been filed with a prayer to delete/ modify condition No. 7(e) contained in order dated 17.4.2009 passed in Criminal Misc. Application No. 3753/2009. The applicant had filed the above -noted application under Section 439 of the Code of Criminal Procedure for grant of bail, in connection with FIR, being I -CR No. 3/2008 registered with Marine Police Station Mundra, District Kutchh for offences punishable under Sections 420, 465, 467, 468 and 471 of the Indian Penal Code.