RAJESH SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Samir J. Dave, J 1. By way of present application, applicant has requested to quash and set aside the order dtd. 3/6/2023 passed by learned 8th Additional Sessions Judge, Surat in Criminal Appeal No. 325 of 2023 directing the applicant to deposit 10% of the compensation/fine amount within 60 days and to modify the impugned order by waiving off/deleting the condition no.2 to surrender the passport in the court.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicant.