NILESHBHAI RAMANLAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Perusing the Speaking to Minutes filed by learned counsel for the applicant, it appears that while enlarging the applicant on anticipatory bail by this Court vide order dtd. 1/4/2022, this Court has imposed certain conditions on the applicant and one of the conditions is, to remain present before the concerned Police Station on 18/4/2022. However, inadvertently, it was typed as 18/2/2022.

(2.) Considering the same, in the order dtd. 1/4/2022, in condition No. 9 (b), the date of remaining present before the concerned police station is hereby substituted and now to be read as 18/4/2022, instead of 18/2/2022.

(3.) Rest of the order remains unaltered.