ANANDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Vaibhavi D. Raval appearing for the applicants seeks permission to amend the prayer clause.

(2.) Permission as prayed for is granted.

(3.) By way of this application, the applicant has initially prayed for modification and relaxation in respect of condition No.5 imposed upon the applicants in Criminal Misc. Application No.5288 of 2022 by the learned trial Court, Ahmedabad vide its order dtd. 30/7/2022.