RAJESH KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent - State.

(2.) Having considered the rival contentions, it is noticed that while admitting the petitioner to bail in anticipation of his arrest he was tied with the condition (f): not to leave India without prior permission of the court concerned and to deposit the passport with the trial court. The learned counsel for the petitioner has drawn attention of this Court to para 3 and 4 of the application, which reads as under:

(3.) He, therefore, urged to relax the condition (f) of the bail order dated 28.08.2017 passed in Criminal Misc. Application No.20011 of 2017, so as to enable the petitioner to travel to Tokyo for seven days i.e. from 4th February, 2018 to 11th February, 2018.