AMIR BRIJESHBHAI JAMADAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant seeks suspension of condition No.5(h) imposed by this Court in Criminal Misc. Application No.13569 of 2015 vide order dated 24.7.2015 to enable the applicant for withdrawal of the passport lying before the learned Judicial Magistrate First Class, at Ankleshwar for the purpose of renewal and deposit the same to the passport authority The condition No.5(h) reads as under :- "5[h] surrender his passport, if any, to the lower Court within a week."

(2.) Heard Mr.A.M.Dagli, learned advocate for the applicant. He has contended that since the passport of the applicant expired in the month of December, 2016, the applicant intend to renew the passport. He has contended that applicant will renew the passport and return before the trial Court.

(3.) Heard Mr.K.P.Raval, learned Additional Public Prosecutor for respondent-State. He has strongly opposed this application.