DEVENDRAKUMAR ATMARAM KEJRIWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present application, applicant has requested to release the passport of the present applicant and direct the respondent no.2 to issue regular passport with a validity of 10 years and requested to pass such further and other orders whichever may be deemed fit by this court.

(2.) Heard learned advocates for the respective parties.

(3.) It was submitted by learned advocate for the applicant that at the time of releasing the applicant on regular bail in Criminal Misc. Application No. 1364 of 2021 by learned 3 rd Additional Sessions Judge and Special judge (NDPS), Surat on 12/3/2021, certain conditions were imposed wherein the conditions No. (C) and (D) are as under: (C) Surrender passport, if any, to this court, within a week; (D) Not leave the State of Gujarat, without prior permission of this court and not to got to any other place.