LIYAKATALI MAHEMUDBHAI SINDHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the Petitioner prays for appropriate direction to release his passport, which has been deposited before the Sessions Court, Surat, while releasing him on anticipatory bail.

(2.) This Court has heard Mr. Yogesh Lakhani, learned Senior Counsel assisted by Mr. Parv Gupta and Mr. Tarak Damani, learned counsel for the Petitioner and learned APP for the State Ms. Jhala.

(3.) Rule. Ld. APP waives Rule for the respondent State.