KANTI LAKSHMANBHAI PINDORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Alkesh N. Shah, 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 grant extension of time for making an application before the Sessions Court, for returning his Passport for the purpose of renewal.

(3.) Earlier, the applicant had preferred an application for grant of bail under Section 439 of the Code of Criminal Procedure, 1973, in connection with FIR, being C.R.No. I38/2009, registered with Bhuj Taluka Police Station, District: Kutchh Bhuj, for offences under Sections 143, 147, 148, 149, 326, 324, 323, 504 and 506(2) of the Indian Penal Code, vide Criminal Misc. Application No. 5951/2009. While enlarging the applicant on bail by an order dated 10.07.2009, this Court imposed certain conditions. One of such conditions was condition No. 8(g), to the effect that the applicant would surrender his Passport to the Sessions Court, within a week.