LAWS(GJH)-2018-7-124

MAKBUL @ GHETIWALA SATTARBHAI MANSURI Vs. STATE OF GUJARAT

Decided On July 18, 2018
Makbul @ Ghetiwala Sattarbhai Mansuri Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) The present applicant seeks modification and/or 12th deletion of condition No.6 imposed by the Additional Sessions Judge, Ahmedabad (Rural), Ahmedabad vide order dated 19.04.2018 in Criminal Misc. Application No.855 of 2018 for not entering into the limits of District-Ahmedabad as well as into Ahmedabad City till conclusion of the trial.

(3.) The learned Additional Sessions Judge observed in its judgment that previously the accused was also involved in such similar offences, therefore, in order to keep watch over him, the same was required to be imposed. Taking into consideration that the wife of the applicant is suffering from gynaec problem which is supported by medical papers, this Court is inclined to delete the said condition.