PATEL VINODBHAI BHUDARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rakesh Patel, the learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-? State of Gujarat.

(2.) The present application has been filed by the applicants for modification of the condition nos.2 and 3 imposed vide order dated 31/03/2014 by the learned Sessions Court, Mehsana in Criminal Misc. Application No. 186 of 2014 and condition nos.5 and 6 imposed vide order dated 03/05/2014 by the learned Sessions Court, Mehsana in Criminal Misc. Application No.291 of 2014 and thereby quashed and set aside the order dated 06/05/2017 passed in Criminal Misc. Application No.496 of 2017.

(3.) It is submitted by the learned advocate appearing for the applicants that the applicants have earlier preferred Criminal Misc.