(1.) Rule. Mr. Hardik Soni, learned Additional Public Prosecutor waives service of notice of Rule for the respondent State of Gujarat.
(2.) This application has been preferred by the applicant with a prayer to return his Passport for the purpose of renewal. The said Passport was surrendered as per Condition No. 11(g) of the order dated 04.02.2009, passed in Criminal Miscellaneous Application No. 307/2009.
(3.) The applicant had preferred the above mentioned application for grant of bail under Section 439 of the Code of Criminal Procedure, 1973, in connection with FIR, being C.R.No. I171/ 2008 registered with Vapi Town Police Station, for offences punishable under Sections 465, 466, 467, 468, 469, 471, 406, 420, 161, 193, 204, 191, 192 and 114 of the Indian Penal Code. While enlarging the applicant on bail vide the above mentioned order, this Court had imposed certain conditions. One of the conditions is Condition No.11(g) to the effect that the applicant would surrender his Passport to the Lower Court within one week.