SITARAM HARGOVINDBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.J.K.Shah, learned Additional Public Prosecutor waives service of notice of RULE on behalf of the respondent-State. On the facts and in the circumstances of the case, and with the consent of the learned counsel for the respective parties, the application is being heard and finally decided, today.

(2.) THIS application has been filed by the applicant with a prayer to modify or delete condition No.(e) imposed by order dated 09.04.2009 passed by this Court in Criminal Misc. Application No.3089/2009.

(3.) IT is submitted by Mr.M.P.Prajapati, learned advocate for the applicant that the applicant is doing miscellaneous labour work and is not in a good financial position. That the applicant is finding it difficult to maintain his family and for fulfillment of the condition No.(e) imposed while granting bail, he has to incur considerable expenditure, which he cannot afford. IT is further submitted that from the date of grant of bail, the applicant is regularly presenting himself before the Investigating Officer. However, as the Police Station is about 230 Kilometers away from his native place, the applicant is finding it difficult to meet with the expenditure that he has to incur, that is, Rs.450/- to Rs.500/- per attendance, every month, which comes to about Rs.900/- to Rs.1,000/-.