NISHANT TULSIDAS PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for modifying /deleting condition Nos.(g) and (f) of order dated 22.01.2020 passed by the Sessions Judge, Mahesana in Criminal Misc.Application No.91 of 2020. By the said order, the applicant was enlarged on anticipatory bail in connection with I-CR No.130 of 2015 registered with Mahesana City "B " Division Police Station for offences under Sections 498(A), 406 and 420 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act. The said conditions read as under:-

(2.) Learned Advocate for the petitioner submitted that in compliance of the aforesaid condition, the petitioner has surrendered his passport before the trial Court. It is submitted that the offence is of 2015, where the petitioner is granted anticipatory bail. The petitioner is complying with each and every condition of bail without any breach reported so far.

(3.) Learned APP opposed the petition submitting that the conditions imposed are just and proper and no modification /deletion is required.