SHAILESHBHAI RAJUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Chintan Dave waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed for modification of Condition No.9(b) imposed by this Court while passing an order dtd. 2/9/2021 passed in Criminal Misc. Application No.15485 of 2021, by which, while granting anticipatory bail to the applicant herein, he was directed to remain present at concerned Police Station on 9/9/2021 between 11.00 a.m. and 2.00 p.m., which was subsequently modified by this Court vide order dtd. 15/9/2021 passed in Criminal Misc. Application (Modification of Order) No.1 of 2021.

(3.) Heard learned advocate, Mr. Bhargav P. Dangar for the applicant and learned APP Mr. Chintan Dave for the respondent " " State.