JITENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent-State.

(2.) By way of present application, the applicant seeks modification of condition No. 1 of the order dtd. 6/2/2023 passed in Criminal Misc. Application No.857 of 2023 by Additional Sessions Judge, Surat wherein, the applicant is directed to be released on temporary bail from 5/2/2023 to 10/2/2023 with police escort.

(3.) Heard learned advocate appearing for the applicant and learned APP for the Respondent- State.