YUSUFBHAI ISMAILBHAI MOTIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, original accused has prayed for modification/deletion/suspension of condition no. 6 (f), (g) and (h) imposed in the order passed in Criminal Misc. Application No. 13522 of 2020 and has prayed for the following reliefs:-

(2.) The applicant is an accused, who was arrested originally pursuant to the registration of FIR with Amreli City Police Station, Amreli being C.R. No. 11193003201041 of 2020 for the offences punishable under Ss. 193, 177, 260, 465, 467, 471, 472, 473, 474, 475, 484, 420, 120B and 470 of the Indian Penal Code. In this connection, the applicant had preferred regular bail under Sec. 439 of the Code of Criminal Procedure before this Court, which came to be allowed vide order dtd. 6/11/2020 passed in Criminal Misc. Application No. 13522 of 2020. While disposing of the said application and extending bail to the applicant, certain conditions have been imposed upon and the relevant terms and conditions are contained in paragraph 6, which reads as under:-

(3.) As against this, Mr. Chintan Dave, learned Additional Public Prosecutor appearing on behalf of the respondent - State that submitted that the request may not be repeatedly considered, but after going though the relevant papers and the medical papers including the orders which were passed in past by the Court and observing that the applicant has not committed any fault, has left it to the discretion of the Court to consider.