DHARMESHBHAI LALJIBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Looking to the issue involved in the present matter, learned advocates appearing for the parties have jointly requested for disposal of the present petition at an admission stage and, hence, the present petition is taken up for final disposal.

(2.) Rule. Learned APP Mr. Dabhi waives service of notice of rule for respondents.

(3.) By this petition under Article 226 and 227 of the constitution of India read with Sec. 482 of the Criminal Procedure Code, the petitioner has prayed for modification of the condition imposed while passing an order dtd. 31/7/2019 passed by the learned Additional District Judge, Tapi at Vyara in Criminal Revision Application No.52/2016, by which, the petitioner is directed to furnish unconditional bank guarantee to the tune of 1.5 times the value of the muddamal seized vehicle with the bail and bond of the same amount.