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Judgment
M. K. Thakker, J
Rule. Learned Additional Public Prosecutor Mr. J.K.Shah waives service of rule on behalf of the respondent – State.
This is an application seeking modification of order dated 09.05.2023 passed by learned Additional Sessions Judge at Ahmedabad Rural in Criminal Misc. Application No. 1618 of 2023.
Learned advocate Mr. Zala appearing for the applicant submitted that the date of appointment of visa is given tomorrow and for that purpose only, the passport is required for two days and thereafter he would again deposit the passport with the concerned investigating officer and thereafter again he would get the passport from the investigating officer on 14.06.2023.
Considering the submission made by learned advocate for the applicant, the present application is partly allowed. The applicant – accused is permitted to have the passport for two days which he would again deposit with the concerned I.O. after two days and then again get the passport from the I.O. on 14.06.2023 for the purpose of visiting United States of America.
Rule is made absolute to the aforesaid extent. Direct service today is permitted.