- (1.)RULE. Learned APP Mr.L.R.Pujari waives service of notice of rule on behalf of respondent No.1-State and learned advocate Mr.Bhargav Bhatt waives service of notice of rule on behalf of respondent No.2.
(2.)THE petitioner-original accused has filed this application with a prayer to delete the condition imposed by the learned Presiding Officer and Additional Sessions Judge, Fast Track Court No.1, Bhavnagar vide impugned order dated 6.1.2010 passed below Exh.1 in Criminal Misc. Application No.623 of 2009 whereby the petitioner is restrained to enter into the local limits of Bhavnagar District till the trial is over.
It is submitted by learned advocate Mr.Mangukiya for the petitioner ? original accused that present petitioner is working in Amargadh and one year is already passed and there is no breach of other condition of the bail order passed by the trial court. It is also submitted by him that in this matter chargesheet is also filed and now question does not arise for tampering with the evidence and therefore it is requested to delete the condition imposed by the learned Presiding Officer and Additional Sessions Judge, Fast Track Court No.1, Bhavnagar vide impugned order dated 6.1.2010 passed below Exh.1 in Criminal Misc. Application No.623 of 2009 whereby the petitioner is restrained to enter into the local limits of Bhavnagar District till the trial is over.

Learned advocate Mr.Bhargav Bhatt appearing on behalf of the respondent No.2 - has opposed the same and submitted that the present petitioner is a head-strong person, and if the said condition is deleted then there is likelihood of tampering with the evidence as well as daily affairs of Amargadh (Jithri) Hospital as present petitioner is a union leader and a head-strong person.

(3.)THIS Court has gone through the impugned order passed by the trial court. It is an admitted fact that there is no breach of condition as far as bail order and nothing is adversely reported against present petitioner and chargesheet is also filed.
In the facts and circumstances of the case, the condition imposed by the learned Presiding Officer and Additional Sessions Judge, Fast Track Court No.1, Bhavnagar vide impugned order dated 6.1.2010 passed below Exh.1 in Criminal Misc. Application No.623 of 2009 whereby the petitioner is restrained to enter into the local limits of Bhavnagar District till the trial is over is modified to the effect that the petitioner is entitled to enter into the local limits of Amargadh, District Bhavnagar with a condition that he shall mark his presence before Songadh Police Station on 1st and 15th of every English Calendar Month till the trial is over.