MANOJKUMAR KISHORELAL CHAURASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this application under Sec. 439(1)(B) of the Cr.P.C for modification of the conditions of bail granted vide order dtd. 19/5/2022 in Cr.M.A. No. 612 of 2022.

(2.) The applicants had applied for anticipating bail before the Sessions Court, Gandhinagar by preferring Cr.M.A. No. 612 of 2022, which was allowed by imposing suitable conditions. According to case of the applicants, conditions imposed by the Sessions Court are little bit harsh and therefore, they have applied before the Sessions Court vide Cr.M.A. No. 656 of 2021, which was partly allowed.

(3.) Being aggrieved by the order of the Sessions Court refusing to modify the conditions, present application has been preferred by applicants either for deletion and/or modification of the conditions.