SANDIP CHHAGANBHAI ODEDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has preferred this Application for modification of Condition Nos. 8(c) and 5(d) imposed by this Court vide order dtd. 4/10/2024 in Criminal Miscellaneous Application No. 7254 of 2024 while granting regular bail. The said Conditions read as under:

(2.) Heard learned Advocate for the Applicant and learned APP appearing on behalf of the Respondent - State.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State.