HITESH GAURISHANKAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed to quash and set aside the order dtd. 22/5/2023 passed by the learned 12th Addl. Sessions Judge, In-charge, Ahmedabad in Criminal Misc. Application No.3961 of 2023 and to delete / suspend / modify condition Nos.7 - (c) and (d) of the order dtd. 14/11/2022 passed by this Court in Criminal Misc. Application No.19387 of 2022.

(2.) Heard learned advocate for the applicant and perused the material on record.

(3.) It appears that by order dtd. 14/11/2022 passed by this Court in Criminal Misc. Application No.19387 of 2022, the applicant was released on regular bail on certain terms and conditions. By way of condition No.7(c), the applicant was directed to surrender his Passport before the trial Court and vide condition No.7(d), the applicant was restrained from leaving India without the prior permission of the Sessions Court concerned.