TUSHARBHAI DAHYABHAI THUMAR 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 Nos. 5 and 6 of the regular bail order dtd. 5/3/2005 passed by Additional Sessions Judge, Junagadh, in Criminal Misc. Application No.67/2005.

(2.) This Court has heard learned counsel for the applicant Mr.Nilesh Koyani and learned APP for the State Mr. Ronak Raval.

(3.) Rule. Ld. APP waives Rule for the respondent State.