PRAKASH SATISHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Jirga Jhaveri, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.

(2.) BY way of present application, the applicantoriginal accused has prayed to suspend the condition no. 4 of bail granted by the learned Sessions Judge, Mehsana vide order dated 28.11.2003 in connection with FIR bearing C.R. No. I177 of 233 of Visnagar Police Station, Visnagar, District Mehsana which is at Annexure A to the application and also prayed to return the passport to the applicant from the Court of learned JMFC, Visnagar and allow him to visit United States for a period of two months.

(3.) HEARD learned advocates for the parties.