GAURANGBHAI BIPINBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439(1)(b) of the Code of Criminal Procedure for deletion of Condition Nos.IV & V of the regular bail order dtd. 17/11/2005 passed by learned City Civil Sessions Court, Ahmedabad, below Exh:-1 in Criminal Misc. Application No.4156/2005.

(2.) The applicant herein moved an application for deletion of Condition Nos.IV & V, which came to be rejected by learned Addl. Chief Metropolitan Magistrate, Court No.11, Ahmedabad, vide order dtd. 13/2/2020. Against the said order, the applicant has preferred Revision Application before the City Civil and Sessions Court, Ahmedabad, which also came to be rejected vide order dtd. 13/1/2022.

(3.) This Court has heard learned counsel for the applicant Ms.Tejal Vashi and learned APP for the State Ms. Krina Calla.