LAWS(GJH)-2022-5-47

YASHPALSINH KIRITSINH KHUMANSINH VALA Vs. STATE OF GUJARAT

Decided On May 10, 2022
Yashpalsinh Kiritsinh Khumansinh Vala Appellant
V/S
STATE OF GUJARAT Respondents

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 condition No.(2) of the order dtd. 9/5/2022 passed by the 3rd Additional Sessions Court, Gandhinagar in Criminal Misc. Application No.582 of 2022, whereby, the 3rd Additional Sessions Court, Gandhinagar, was pleased to grant temporary bail to the present applicant from 10/5/2022 to 17/5/2022, however, with police escort.

(3.) The present applicant had approached the 3rd Additional Sessions Court, Gandhinagar for releasing him on temporary bail, on the ground of appearing in the examination. The 3rd Additional Sessions Court, Gandhinagar was pleased to grant temporary bail to the present applicant from 10/5/2022 to 17/5/2022, however, with police escort.