SANJAYBHAI KANUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) By way of present application, the applicant has prayed to modify condition of imposing bank guarantee to the tune of 1.5 times of the muddamal vehicles while releasing the vehicles in order passed by learned Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur dtd. 26/4/2022 in Criminal Misc. Application No.501 of 2022. Hence, the applicant has preferred the present application.

(3.) Having heard learned advocate for the applicant and having considered the averments made in the application, I am of the opinion that present application requires consideration. Accordingly, the same is allowed. The condition imposed by the learned Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur in order dtd. 26/4/2022 passed in Criminal Misc. Application No.501 of 2022 of furnishing bank guarantee to the tune of 1.5 times of the value of the vehicles is hereby modified to the extent that the applicant shall furnish the solvent surety to the tune of 1.5 times of the value of the muddamal vehicles released by the learned Trial Court. The remaining condition imposed in order dtd. 26/4/2022 shall remain as it is.