KRISHNA PRABHUBHAIM PRASAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned APP waives service of waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(2.) The applicant convict has taken out this Criminal Misc. Application seeking temporary bail on account of his daughter's marriage. The applicant is serving sentence on account of his conviction under the provisions of the NDPS Act. In support of the application, the applicant has produced on record the invitation card.

(3.) The Court on 12.01.2017, passed the following order: