SHAMIM SADRUDDIN AHAMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439(1)(b) of the Code of Criminal Procedure for modification of Condition Nos.5 & 6 of the bail order dtd. 20/1/2020 passed by learned Additional Chief Metropolitan Magistrate, Ahmedabad, in Criminal Misc. Application No.447/2020.

(2.) The applicant herein moved an application for temporary release of passport for visit abroad as referred above before the Court concerned, which came to be rejected vide order dtd. 16/2/2022.

(3.) This Court has heard learned counsel for the applicant Mr.Chetan Pandya, and learned APP for the State Ms. Shruti Pathak.