ABDULLAH MOHMAD PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is moved by the applicant seeking relief to delete / suspend the condition of police escort imposed by this Court while releasing him on temporary for a period of four weeks vide order dated 27.12.2017 passed in Criminal Misc. Application No.30421 of 2017.

(2.) This Court has issued Rule vide dated 10.01.2018 making it returnable on 19.01.2018. During the pendency of the aforesaid application, the learned advocate for the applicant filed note to prepone the matter on 15.01.2018 as there is eminent urgency and applicant is suffering from ailments.

(3.) Perused the note and looking to the urgency of the mater, this Court deems it fit to give priority to take up this application today itself.