SAYED SARABEN ISHAQBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AT the request of learned advocate, as the issue involved is in a narrow compass, this matter is taken up for final disposal. Hence RULE. Rule is fixed forthwith with the consent of learned advocates for the parties.

(2.) PETITIONER by way of this petition has approached this Court with the following prayers:-

(3.) IN light thereof learned APP submitted that the Court may pass appropriate order imposing appropriate conditions so that in case of passport is issued in light of the aforesaid notification, then, petitioner's presence is procured during the trial.