THAKARSEEBHAI ANANDBHAI KHENI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent- State of Gujarat.

(2.) By this application, the applicant [original accused person] prays for temporary bail and modification of the condition imposed vide order dtd. 31/5/2023 passed in the Criminal Misc. Application No.4282 of 2023 by the learned City Civil and Sessions Court, Ahmedabad. The condition reads as under:-

(3.) I have heard Mr. Chirag Parekh, the learned advocate appearing for the applicant and Mr. J.K. Shah, the learned APP appearing for the State.