CHIRAG VASANTRAI MEHTA 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 delete/modify the conditions No. 2, 3 and 4 imposed by the learned Principal District and Sessions Judge, Rajkot in the order dtd. 26/5/2022 of releasing the applicant on regular bail in Criminal Misc. Application No. 1158 of 2022.

(3.) Brief facts of the present case are as under: