SUBHASHCHANDRA KANTILAL LASANIYA 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 No. 3 of the regular bail order dtd. 7/4/2021 passed by learned Special Judge, CBI Court No.5, Ahmedabad, in Criminal Misc. Application No.33/2021.

(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. 30/12/2021.

(3.) This Court has heard learned counsel for the applicant Mr. N.K.Majmudar, and learned APP for the State Mr. L.B.Dabhi.