MADINKHAN YASINKHAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case, Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.J.K. Shah waives service of notice of Rule on behalf of the respondent-State.

(2.) The applicant has approached this Court with the following reliefs.

(3.) Learned advocate for the applicant Mr.Sajid Kariyaniya, at the outset, has sated that the applicant would be satisfied if the order dtd. 7/5/2022 passed in Criminal Miscellaneous Application No.131 of 2022 passed by learned 3rd Additional Sessions Judge, Dhrangadhra is suitably modified by converting two ready solvency of Rs.50,000.00 to regular bail bond of Rs.10,000.00.