Gujarat High Court
Ramesh Venkatesh Iyer vs State Of Gujarat on 22 December, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/23970/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 23970 of 2015
(FOR MODIFICATION OF ORDERS)
In CRIMINAL MISC.APPLICATION NO. 12893 of 2015
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RAMESH VENKATESH IYER....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR GAJENDRA P BAGHEL, ADVOCATE for the Applicant(s) No. 1
MS MD MEHTA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 22/12/2015
ORAL ORDER
Rule. Ms.M.D.Mehta, learned APP, waives service of notice of Rule on behalf of respondent State.
By way of the present application, the applicant has prayed to modify or delete the condition No. 4(d) of the order dated 19.08.2015 passed in Criminal Misc. Application No. 12893 of 2015.
Having heard learned advocates for the respective parties and considering the averments made in the application, I am of the opinion that the present application requires consideration and accordingly, the same is allowed. Condition No. 4(d) is hereby modified to the extent that the applicant shall not leave the State of Gujarat as well as State of Maharashtra and territory of India without prior permission of the Sessions Judge concerned. Rest of the conditions are not disturbed. Rule made absolute to the aforesaid extent.
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