YOGESHBHAI LALJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Present application is filed by the applicant with a prayer to quash and set aside the order dtd. 14/11/2022 passed in Criminal Misc. Application No.3364 of 2022 by learned Principal District and Sessions Judge and Designated Special Judge (GPID), Ahmedabad (Rural) qua condition no.1 (of depositing Rs.35,00,000.00) and further be pleased to pass order of releasing the present applicant on regular bail in connection with FIR bearing C.R.No.11191015220578 of 2022 dtd. 25/08/2022 registered before Nikol Police Station, Ahmedabad City, on appropriate terms and conditions in the interest of justice. Further prayer is also made by the applicant to pass an order deleting/modifying condition no.1 (of depositing Rs.35,00,000.00) of the order dtd. 14/11/2022 passed in Criminal Misc. Application No.3364 of 2022 passed by learned Principal District & Sessions Judge & Designated Special Judge (GPID) Ahmedabad (Rural), as prayed for in the application for modification of condition being Criminal Misc. Application No.3721 of 2022 before the learned court below, on appropriate terms and conditions in the interest of justice.

(3.) Condition no.1 of the order dtd. 14/11/2022 passed in Criminal Misc. Application No.3364 of 2022 by learned Principal District and Sessions Judge and Designated Special Judge (GPID), Ahmedabad (Rural) reads as under: