SHAILESH VASANTLAL BADANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed for quashing and setting the order dtd. 13/12/2022 passed by the learned Additional Sessions Judge, Rajkot in Criminal Misc. Application No. 3616 of 2022 and to allow the Criminal Misc. Application No. 3613 of 2022.

(2.) On perusal of the papers, the Criminal Misc. Application No. 3613 of 2022 was preferred by the applicant for deletion of the condition no. 6 which is about surrendering the passport before the Trial Court immediately, if the applicant holds passport.

(3.) Learned advocate Mr. Pratik Jasani for the applicant states that the FIR was registered against the present applicant and the other persons under Sec. 465, 467, 468, 471 and 120 B of the Indian Penal Code .