MUKESH VALLABHBHAI ABHANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Anand B. Gogia for the applicant and learned APP Mr. Ronak Raval for the respondent-State.

(2.) By way of this application the applicant seeks modification of order dtd. 17/6/2022 passed by the learned Sessions Court in Criminal Misc. Application No.1449 of 2022, more particularly according to learned Advocate for the applicant, the learned Sessions Court having directed release of the applicant on temporary bail for a period of two days with a Police Escort of 02 PSIs and 03 Constables, would be unnecessary burden on the present applicant, and therefore it is requested that the number of Police Personnel in the Escort may be reduced to a reasonable extent and whereas period of temporary bail may be extended by this Court.

(3.) Learned Advocate Mr. Gogia for the applicant would submit that son of the present applicant though having got admission in a college in Ahmedabad, presence of the present applicant would be required for getting an accommodation for the son of the applicant.