BHARATBHAI JAYANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Rakesh Patel, learned Additional Public Prosecutor, waives service of notice of Rule for the respondent.

(2.) This application has been preferred by the applicant with a prayer to suspend and/or modify Condition No.28(f) contained in the order dated 11.05.2012, passed by this Court in Criminal Misc. Application No.2400 of 2012, for a period of six months.

(3.) The applicant, along with the co­accused persons, had preferred Criminal Misc. Application No.2400 of 2012 for the grant of anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 on apprehension of arrest in connection with the FIR being I­C.R. No.41 of 2011, registered with DCB (Crime) Police Station, Ahmedabad, for the offences punishable under Sections 406, 420, 467, 468, 477A and 120B of the Indian Penal Code. By the order dated 11.05.2012, passed in the above­ mentioned application, anticipatory bail was granted to the applicant, and other co­accused persons, on certain conditions. One of the conditions was Condition No.28(f), which reads as follows: 28(f) not leave India without the permission of the Court and, if they have Passports, shall deposit the same before the Trial Court within two weeks from today;