MOHAMMEDRIHAB MOHAMMEDIRSHAD HAJIB Vs. CUSTOM DEPARTMENT

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. Ankit Shah, learned advocate for respondent No. 1 and Mr. H.K. Patel, learned APP for respondent No. 2. Heard Mr. Vyas, learned advocate for the petitioner, Mr. Ankit Shah, learned advocate for respondent no. 1-Customs Department and Mr. H.K. Patel, learned APP for respondent no. 2-State of Gujarat.

(2.) This application is filed for modification of the order of bail passed by the learned Additional Chief Metropolitan Magistrate, Ahmedabad dated 16-9-2015, in petitioner's File No. VIII/10-54/AIU/HQ/2015, by which the learned Additional Chief Metropolitan Magistrate has imposed condition no. 3, not to leave India without permission and to surrender his passport to the Customs Department.

(3.) As some time has elapsed and the petitioner was desirous of travelling back to Dubai as he is having service there, he made an application before the learned Chief Judicial Magistrate for deletion of the aforementioned condition. Such application came to be rejected by order dated 6-11-2015 passed in Misc. Application No. 153 of 2015.