GHANSHYAM CHANDUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr.Tejas Barot, learned counsel appearing for the applicant and Mr.Shakeel Qureshi, learned Central Government Counsel for the Respondent No.2 and Ms.Moxa Thakkar, learned Assistant Public Prosecutor for RespondentState.

(2.) IN this application, under Section 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for the following reliefs:

(3.) FROM the record, it further reveals that the applicant alongwith his wife, Jayshreeben Ghanshyambhai Patel, have filed an application before the learned Judicial Magistrate First Class at Petlad and prayed for modification of the condition and a specific prayer made to return the passport and to leave the limits of the India between 1.11.2012 to 31.10.2013 i.e. for a period of one year. Mr.Tejas Barot, learned advocate appearing for the applicant has placed on record a copy of the order dated 8.11.2012 passed in Criminal Case No.1055/2012, wherein the learned Additional J.M.F.C., Petlad, accorded permission by imposing certain conditions that the applicant shall submit his resident address, phone, mobile number with the trial Court as well as to leave the India till 31.10.2013 and applicant shall deposit the passport with the trial Court within three days from the date of return/entry in India. The said order dated 8.11.2012 further stipulates that the applicant shall deposit an amount of Rs.4 lakhs.