SHAILESHKUMAR CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439(1)(b) of the Code of Criminal Procedure, for temporary release of passport by modification of condition No.4 and 5 of the bail order dtd. 9/3/2018 passed by the City Sessions Court, Ahmedabad, in CRMA No.1546/2018.

(2.) The applicant herein moved an application for modification of conditions as referred above before the court concerned, which came to be rejected vide order dtd. 16/5/2022.

(3.) This Court has heard learned counsel for the applicant Mr.D.J.Patel and learned APP for the State Mr. Manan Mehta.