PRAGNESHKUMAR HASMUKHBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application, the applicant-accused has prayed to delete condition No. 7(e) imposed by this Court vide order dated 22.12.2011 passed in Criminal Misc. Application No. 14848 of 2011. Condition No. 7(e) imposed in order dated 22.12.2011 read as under:-

(3.) Mr. Jadeja, learned advocate appearing for the applicant, has urged that the applicant is working in a private limited Company wherein he is required to go to Bangkok and Pattaya from 18.09.2019 till 03.10.2019. Therefore, he wants to modify the above said condition. He would further submit that the applicant shall give the details about his visit of the foreign countries to the trial Court as well as concerned Police Station with his addresses of the places and the telephone numbers whenever he is leaving the country. Therefore, he urged that the present application may be allowed and passport may be released permanently and the Condition No. 7(e) of the above mentioned order may be modified by imposing any suitable condition.