DIPIKABEN ALKESHKUMAR BHATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Urja B. Dave for the applicant and learned APP Mr. Niraj Sharma for the respondent-State.

(2.) Rule. Learned APP Mr. Sharma waives service of notice for the respondent-State.

(3.) By way of this application, the applicant seeks for modification of Condition No.(1) imposed by the 3rd Additional Sessions Judge, Dahod in order dtd. 24/12/2024 in Criminal Misc. Application No.834 of 2024, more particularly whereby the Sessions Court had directed the applicant to be released on regular bail, subject to depositing 50% of the alleged misappropriated amount of Rs.25,52,696.00 before the Trial Court.