MR.J.B.PARDIWALA,J. - (1.) By this application, the applicant - original accused no. 6 has prayed for the following reliefs:- "(a) To suspend the Condition No. 3 of the order dated 22/12/2017 passed by the Hon'ble Sessions Court, Ahmedabad Rural, Ahmedabad In Criminal Miscellaneous Application No. 3185 of 2017 at Annexure-A to this application for a period between 22/02/2018 to 10/3/2018 on such terms and condition which this Hon'ble Court may deem, fit and proper to this Hon'ble Court and in the interest of the applicant. (b) Pending admission, final hearing and disposal of this application, to stay implementation and operation of the Condition No. 3 of the order dated 22/12/2017 passed by the Hon'ble Sessions Court, Ahmedabad Rural, Ahmedabad in Criminal Miscellaneous Application No. 3185 of 2017 at Annexure-A to this application for a period between 22/02/2018 to 10/03/2018. (c) To pass any other and further orders as may be deemed fit and proper in the interest of the applicants. (d) To provide for the cost of this application. "
(2.) It appears from the materials on record, that the applicant herein apprehending arrest at the hands of the police in connection with the First Information Report being C.R. No. I-205 of 2017 registered with the Sola High Court Police Station, Ahmedabad, for the offences punishable under Sections 365, 307, 343, 325, 386, 506(2), 294(B) read with Section 114 of the Indian Penal Code, Section 25(1)(a) of the Arms Act and Section 135(1) of the Gujarat Police Act, had prayed for anticipatory bail before the Sessions Court, Ahmedabad Rural, Ahmedabad.
(3.) The learned 12th Ad-hoc Additional Sessions Judge, Ahmedabad Rural, Ahmedabad, by his order dated 22.12.2017 granted anticipatory bail to the applicant subject to certain terms and conditions. One of those conditions imposed in the order is that the applicant shall leave the State of Gujarat without the prior permission of the Trial Court.;