MANISHBHAI KIRANKUMAR ADATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 227 of the Constitution of India, the Petitioner prays for modification of Condition Nos. 2 and 4 of the order dtd. 8/2/2021 passed by ld. Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad in Criminal Misc. Application No.800/2021.

(2.) This Court has heard learned counsel for the Petitioner Mr. Maulik Soni, and learned APP for the State Mr. Trivedi.

(3.) Rule. Ld. APP waives Rule for the respondent State.