NARESHBHAI PRAVINBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Himanshu K. Patel, learned advocate waives service of notice of Rule for the respondent.

(2.) THIS application has been preferred by the applicant, interalia, with a prayer to delete/modify condition No.7(d) imposed by this Court in the order dated 17.07.2009, passed in Criminal Misc. Application No.8086/2009, whereby the applicant has been directed to mark his presence on every 15th and 30th day of every English calender month before the Investigating Officer of the concerned Police Station.

(3.) IN the present case, the applicant has made an averment in paragraph1 to the following effect: