NAUSHAD SAROSH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner prays to cancel the bail granted t0 the respondent accused vide order dtd. 7/1/2020 passed by the Coordinate Bench of this Court in Criminal Misc. Application No.22102 of 2019.

(2.) Heard learned advocate Ms. Dilbar Contractor for the petitioner, learned advocate Mr. Bhoharia for the respondent No.2 and learned APP for the respondent State.

(3.) Learned advocate for the petitioner would submit that the Coordinate Bench of this Court while granting bail to the respondent accused vide order dtd. 7/1/2020 passed in Criminal Misc. Application No.22102 of 2019, upon his undertaking, imposing following condition No.9(g):-