SHOKAT AHMED CHUCHLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent State.

(2.) By way of this application, the applicant has challenged order dtd. 15/5/2023 passed by learned I/c Special Judge (GCTOC), Vadodara in Criminal Misc. Application No.1123 of 2023, whereby the applicant has been enlarged on temporary bail from 18/5/2023 on 11:00 a.m. to 21/5/2023 till 11:00 a.m. on the ground of marriage of daughter of the applicant, which is going to be solemnized from 19/5/2023 to 21/5/2023.

(3.) I have heard learned advocate Mr. Mansuri for the applicant and learned APP for the respondents and also perused the order passed by the learned Court below.