WASIM RAZA KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The undertaking upon instructions filed by the wife of the applicant is taken on record.

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

(3.) By way of present application, the applicant seeks modification/deletion of condition no.1 imposed vide order dtd. 2/11/2022 in Criminal Misc. Application No.3248 of 2022 by the learned Principal District Judge, Ahmedabad (Rural).