RAJIV SUBHASHCHANDRA LASANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439(1)(b) of the Code of Criminal Procedure for modification of Condition No. 1 of the bail order dtd. 6/5/2021 passed by learned Special Judge, CBI Court No.7, Ahmedabad, in Criminal Misc. Application No.85/2022.

(2.) The applicant herein moved an application for temporary release of passport for visit abroad as referred above before the Court concerned, which came to be partly allowed and permitted the applicant to visit abroad for a period of one month vide order dtd. 1/9/2022.

(3.) This Court has heard learned counsel for the applicant Mr. N.K.Majmudar, and learned APP for the State Mr. L.B.Dabhi.