BHAVESH BACHUBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent-State.

(2.) Heard Mr. Nandish Thackar, learned advocate for the petitioner and Mr. Pranav Trivedi, learned APP for the respondent-State.

(3.) By conditions No.12(1) and 12(4) in the anticipatory bail order dtd. 4/3/2011 passed by learned Additional Sessions Judge & Presiding Officer, Fast Track Court, Valsad, the petitioner was directed to take prior permission of the court in case of leaving the territories of India and was also directed to deposit the passport before the concerned court.