KAVISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439(1)(b) of the Code of Criminal Procedure for modification of Condition No.2 (VII) of the Regular Bail order dtd. 5/11/2020 passed by learned 5 th Additional District & Sessions Judge, Ahmedabad Rural, in Criminal Misc. Application No.2735/2020.

(2.) This Court has heard learned counsel for the applicant Ms. Ketki Jha and learned APP for the State Mr.Hardik Mehta.

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