PATEL NATVARBHAI RAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed by the applicant with a prayer to quash and set aside the order dtd. 14/09/2022 (Annexure-A) passed below Exh.11 in GPID Criminal Misc. Application No.98 of 2022 by the learned Sessions Judge, Surat to the extent of it imposing condition of furnishing Bank Guarantee of Rs.35,00,000.00 (Rupees Thirty-five Lakh Only) for release of vehicle i.e. Toyota Fortuner bearing Chassis No.MBJAA-3GS500558977-0921 and Engine No.1GDA553920 in connection with FIR bearing CR No.11200050211370 of 2021 (Annexure-B) registered with Nana Pondha Police Station, Valsad. The applicant has further prayed to stay the aforesaid condition of order dtd. 14/09/2022 qua imposing bank guarantee pending admission hearing and final disposal of the present application.

(2.) Vide order dtd. 14/09/2022 passed in GPID Criminal Misc. Application No.98 of 2022, the learned Sessions Judge, Surat has observed in para-1 of the order part as under:

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State as well as considered the avermetns made in the present application.