ARJUN MAHENDRABHAI CHOUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed as under.

(2.) Brief facts of the case is that the petitioner is an accused in connection with two F.I.R.s being C.R. No.11213015220111/2022 and C.R. No.11213015220110/2022 for the offences under the Prohibition Act as well as NDPS Act . The petitioner is kept in Sub-Jail, Gondal. As it appears, the petitioner is having heart problem and frequently the petitioner is required to be referred to Civil Hospital, Rajkot.

(3.) Feeling aggrieved by the aforesaid, petitioner has approached this Court by way of present petition.