ADITYA VIMALKUMAR AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) By way of this application, the applicant has prayed to delete / modify condition No.(f) of the order dated 03. 09.2019 passed by the Court of learned 7th Additional Sessions Judge, Surat in Criminal Miscellaneous Application No.4769 of 2019, which was, subsequently, modified by this Court vide order dtd. 4/3/2021 passed in Criminal Misc. Application No.3357 of 2021.

(3.) It is submitted by learned Advocate Mr. Premal R. Joshi appearing on behalf of the applicant that while releasing the applicant on anticipatory bail vide order dtd. 3/9/2019 passed in Criminal Misc. Application No.4769 of 2019, the trial Court by way of condition No.(f) had restrained the applicant from leaving India without prior permission and to surrender his Passport. The said condition was modified by this Court vide order dtd. 4/3/2021 passed in Criminal Misc. Application No.3357 of 2021 whereby, the said condition No.(f) was ordered to be kept under suspension for a period of one year.