ATULKUMAR SINGH RAJPUT 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 delete/modify the conditions No. 3(d), 3(g), 4, 5 and 6 imposed by the learned Principal District and Sessions Judge, Rajkot in the order dtd. 7/3/2022 of releasing the applicant on regular bail in Criminal Misc. Application No. 452 of 2022.

(3.) Brief facts of the present case are as under: 3.1 The criminal complaint has been lodged against the applicant for misappropriation of Rs.55,00,000.00 being CR NO. 11193003211175 of 2021 with the Amreli City Police Staton, for the offence punishable under Ss. 406, 420 and 114 of the Indian Penal Code And Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act 2003 and after arresting the applicant in connection with this offence, applicant has approached the learned District and Sessions Court Rajkot being Criminal Misc. Application No. 452 of 2022 wherein the applicant was released on bail with certain conditions and for modifying/deleting conditions No. 3(d), 3(g), 4 and 5, the applicant has approached this court by way of this application.