RAHIN KAMLESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) This application under Sec. 439(1) of the Criminal Procedure Code is filed for modifying /deleting condition No.8(g) of order dated 20/12/2019 passed by this Court in Criminal Misc. Application No.23473 of 2019. By the aforesaid order, the applicant was ordered to be on enlarged anticipatory bail in connection with offence being C.R.No.96 of 2019 with Navrangpura Police Station, Ahmedabad City for offences under Ss. 406 and 420 of the Indian Penal Code. The said condition reads as under:-

(3.) Learned Advocate for the applicant submitted that in compliance of the aforesaid condition, the applicant has already deposited his passport before the trial Court and is also complying with each and every condition and there is no breach reported of any of the conditions. It is submitted that the the applicant is having his own business and he is running a private limited Company namely Re-tech InfoTech (Guj) Private Limited. It is submitted that recently NTECH Lab has organized a conference as "Video analytics: intelligent drive into the future" in Dubai from October 2021 to March 2022 and for that purpose the applicant has received an invitation letter dated 20/10/2021 from NTECH Lab. Therefore, the applicant wants to attend conference for a period of 15 days and hence, passport of the applicant is required. Therefore, the present application is preferred by the applicant for release of his passport.