DINESHBHAI MULJIBHAI MALI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate for the applicant does not press this application for deletion of condition No.2 imposed by the concerned Sessions Court vide order dated 02.02.2019 passed in Criminal Misc. Application No.82 of 2019.

(3.) Heard learned advocate for the applicant and learned APP Mr. Dabhi for the respondent - State.