KIRANBHAI NARSINHBHAI BHALODI 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 through jail, the applicant seeks modification/ deletion of condition of furnishing two solvent security of Rs.25,00,000.00 imposed vide order dtd. 10/1/2023 passed by learned 2nd Additional Sessions Judge, Kheda passed in Criminal Misc. Application No.9 of 2023.

(3.) Heard learned advocate for the applicant as well as learned APP for the Respondent-State.