DEVANG JAYANTIBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present application, applicant has requested to suspend the conditions No. 1 to 3 and suitably modify the condition no.5 of the order dtd. 27/10/2022 passed by learned 8th Additional Sessions Judge, Rajkot while releasing the applicant on temporary bail for 7 days in Criminal Misc. Application No. 3161 of 2022.

(3.) Having heard learned advocate for the applicant and learned APP for the respondent-State and considering the averments made in the present application, it appears that the applicant has preferred Criminal Misc. Application No. 3161 of 2022 for temporary bail wherein vide order dtd. 27/10/2022, learned 8th Additional Sessions Judge, Rajkot has granted 7 days temporary bail to the applicant with certain conditions wherein conditions no.1, 2, 3 and 5 are