ISHWARBHAI ASHOKBHAI KHTURANI SINDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the applicant with a prayer inter alia for quashment of condition no.3(vi) imposed in order while releasing him on regular bail vide order dtd. 18/7/2023 passed in Criminal Miscellaneous Application No.5329 of 2023 by the learned Additional Sessions Judge, Surat and the order dtd. 25/7/2023 passed in Criminal Miscellaneous Application No.5701 of 2023 and thereby to modify / delete the said condition.

(2.) Heard learned advocate Mr.Samir Afzal Khan for the applicant and learned Additional Public Prosecutor Ms.Jirga Jhaveri for respondent State.

(3.) Rule. Learned Additional Public Prosecutor Ms.Jhaveri waives service of notice of Rule on behalf of respondent State.