DAHYABHAI KARSHANBHAI BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice for and on behalf of the respondent - State.

(2.) By way of these two separate applications in respect of two separate offences, the applicant - party in person places on record two orders dtd. 29/3/2023 passed in Criminal Misc. Application No.2563 of 2023 and Criminal Misc. Application No.2564 of 2023 passed by the Special Judge (NDPS), Court No.7, City Civil and Sessions Court, Ahmedabad whereby in respect of two different FIR being III-C.R. No.5039 of 2019 and III-C.R. No. 5040 of 2019, the trial Court has granted temporary bail for a period of one day i.e. on 3/4/2023 along with police bandobast.

(3.) The party in person places on record photocopy of the aforesaid orders and the same are taken on record.