ROHAN HIRENDRASINGH BAYED 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 direct the learned trial court to release the passport of the applicant being No. Z2221787 by deleting the condition of depositing the passport imposed at the time of releasing the applicant on bail by the learned trial court.

(3.) Having heard learned advocate for the applicant as well as learned APP for the respondent-State, it appears that in connection with CR No. I-96 of 2014 registered with the Umra Police Station for the offence punishable under Ss. 323 , 406 , 498(A) , 504 and 506(1) , 114 of the Indian Penal Code as well as Sec. 3 and 7 of the Dowry Prohibition Act, the applicant was released on bail by the learned trial court concerned with certain conditions on 7/4/2014 out of which one condition is to deposit the passport, if any, available with the applicant before the learned trial court. But, as the applicant is doing Job for the business development in a Rani Sati Tex at Surat and as a part of the business development, marketing and sales company wants to send the applicant in a foreign countries or to develop its business in overseas market and to get and export order from the overseas market and therefore, applicant needs his passport lying with the learned trial court.