SANJEEV VISHAVMBHAR AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent-State.

(2.) This application under Section 439(1) of the Criminal Procedure Code is filed for deleting condition No.(f) of order dated 03.09.2019 passed by the 7th Additional Sessions Judge, Surat in Criminal Misc.Application No.4910 of 2019. By the aforesaid order, the applicant was ordered to be enlarged on anticipatory bail in the event of his arrest in connection with offence being I-CR No.345 of 2019 registered with Salabatpura Police Station, Surat for offences under Sections 406, 420, 120B and 114 of the Indian Penal Code. The said condition No.(f) 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 concerned trial Court and the applicant is also scrupulously complying with other conditions of anticipatory bail.