PARTHIBHAI DEVIPUJAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

(2.) The present application has been filed by the applicant through jail for modification of order dated 01 st April, 2022 passed by learned Additional Sessions Judge, Court No.5, Ahmedabad in Criminal Miscellaneous Application No.1982 of 2022, more particularly condition of executing personal bond of Rs.15,000.00 with one surety of the like amount.

(3.) The present applicant is involved in a serious offence punishable under Sec. 307 of the Indian Penal Code read with Sec. 135(1) of the Gujarat Police Act in connection with C.R. No.11191035212107 of 2021 registered with Naroda Police Station.