SANKETBHAI HASMUKHBHAI DHOLAKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.

(2.) The present applicant has approached this Court for the modification of the Condition No. 3 imposed by 4th Additional Sessions Judge, Limbdi, Surendranagar vide order dtd. 5/4/2022 in Criminal Misc. Application No. 96 of 2022 , whereby the learned Sessions Judge has granted the temporary bail to the present applicant, however, with two armed police Constable.

(3.) I have heard Mr. Kothari, learned advocate for the applicant and Mr.Trivedi, learned Additional Public Prosecutor appearing for the respondent-State.