KISHORBHAI BABUBHAI DOBARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith,. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present application, applicant has requested to delete/modify the conditions No. 3 and 4 imposed by the learned Principal District and Sessions Judge, Rajkot in the order dtd. 2/11/2022 of releasing the applicant on regular bail in Criminal Misc. Application No. 3153 OF 2022.

(3.) heard learned advocates for the respective parties.