CHANDRESHBHAI MAGANBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith,. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present application, applicant has requested to delete/modify the conditions No. 3 and 4 in the order dtd. 13/10/2022 and to delete condition no. 3 of the order dtd. 7/11/2022 imposed by the learned Principal District and Sessions Judge, Rajkot while releasing the applicant on regular bail in Criminal Misc. Application No. 2833 and 3183 of 2022 respectively.

(3.) Brief facts of the present case are as under: