DINESHBHAI CHANDRABHAN KUKREJA 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. 2(d), 3 and 4 imposed by the learned Principal District and Sessions Judge, Rajkot in the order dtd. 26/8/2022 of releasing the applicant on regular bail in Criminal Misc. Application No. 2345 of 2022.

(3.) Brief facts of the present case are as under: 3.1 The accused persons have committed offence punishable under Ss. 409 and 34 of the Indian Penal Code, Sec. 3 of the Gujarat Protection of Interest of Depositors Act 2003 and Sec. 22 of the Banning of Unregulated Deposit Schemes Act, 2019 which has been registered with Nilambaug Police Station, Bhavnagar being CR No. 11198001211297 of 2021 and after arresting the applicant in connection with such offence, applicant has approached the learned District and Sessions Court Rajkot being Criminal Misc. Application No. 2345 of 2022 wherein the applicant was released on bail with certain conditions and for modifying/deleting conditions No. 2(d), 3 and 4 the applicant has approached this court by way of this application.