No.,Conditions
(a),not take undue advantage of liberty or misuse liberty;
(b),not act in a manner injuries to the interest of the prosecution;
(c),"surrender passport, if any, to the lower court within a week;
(d),not leave India without prior permission of the Sessions Judge concerned;
(e),"furnish latest address of residence to the Investigating Officer and also to the Court at the time of execution
of the bond and shall not change the residence without prior permission of the trial Court.
(f),"The applicant No.1 Naimish Girishbhai Rangpara and applicant No.2 â€" KetanbhaiA shokbhai
Makwana shall deposit Rs. Rs.1,50,000/- and 1,90,000/- respectively before the learned trial
Court within a period of one week from the receipt of this order
