PRAGNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this revision application, the applicant seeks to challenge the order dated 21.12.2020 passed by learned 2nd Additional Sessions Judge, Navsari, in Criminal Misc. Application No.770/2020, whereby, the learned Sessions Court has rejected the application for release of passport by modifying the condition No.5 of the bail order dated 05.03.2020, passed by the learned JMFC, Navsari.

(2.) Heard learned advocate Mr. Manan A. Shah for the applicant and learned APP Mrs. Krina Calla for the respondent State.

(3.) The applicant is facing the trial for the offences under Sections 498(A), 323, 504, 506(2) & 114 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act. Pursuant to the FIR filed by daughter in law, the applicant was arrested and produced before the court of learned JMFC, Navsari and was enlarged on bail with condition to surrender her passport and accordingly, the passport has been surrendered before the court concerned.