KASHYAPBHAI VIJAYBHAI PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been filed for modification of the condition of order dtd. 13/4/2022 passed by the Additional District & Sessions Judge, Kodinar in Criminal Misc. Application No.14 of 2022, whereby, the Additional District & Sessions Judge, Kodinar, was pleased to grant temporary bail to the present applicant for a period of two days i.e. on 4/5/2022 and 5/5/2002, however, with police surveillance.

(3.) The present applicant had approached the Sessions Judge, Kodinar for releasing him on temporary bail, on the ground of "marriage of his sister". The Sessions Judge, Kodinar was pleased to grant temporary bail to the present applicant for a period of two days i.e. on 4/5/2022 and 5/5/2002, with surveillance.