RAVIPRATAPSINGH OMSINGH RAVAT 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. 4(ii) of the order dtd. 4/2/2023 passed in Criminal Misc. Application No. 844 of 2023 by Additional Sessions Judge, Court No.4, City Civil & Sessions Court at Ahmedabad, wherein, the applicant is directed to be released on temporary bail from 5/2/2023 to 7/2/2023 (till completion of exam), including to and fro journey period, with police escort.

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