MILIND ASHOKBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application has been preferred by the applicant with a prayer to return his Passport which was surrendered as per Condition No.28(f) of the order dated 11.05.2012, passed in Criminal Miscellaneous Application No.2400 of 2012, which reads thus:

(2.) THE applicant had preferred the above mentioned application for grant of anticipatory bail, which was granted by this Court.

(3.) IT is submitted by the learned advocate for the applicant that in the event that the Court is not inclined to delete/ modify the said condition, it may be temporarily suspended, in order to enable the applicant to visit Dubai and China, as stated in the application.