RAMESH RAMKISHAN ROHILA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. S. R. Divetia learned A.P.P. appear and waives service of Rule.

(2.) The petitioner herein was granted bail by this Court (Coram: D. C. Gheewala J.) on 26-9-1984 with certain conditions imposed on the petitioner. By the present application the petitioner seeks modification of those conditions viz. that the petitioner will not leave the local limits of Bhuj District without previously intimating the Police Station Officer at Lakhpat and in no case the petitioner shall leave local limits of Gujarat State without written permission of this Court.

(3.) Mr. C. H. Vora learned counsel for the petitioner states that more than two and half years have elapsed and the prosecution has not filed the chargesheet. In the circumstances according to Mr. Vora the conditions imposed work considerable hardship on the petitioner. The petitioner is a Customs Officer posted at Lakhpat in Kutch District. He belongs to Haryana State. Hence according to Mr. Vora in view of enormously long delay in conducting the trial the aforesaid conditions be modified.