SHOEB ISMAIL TOTAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Special Criminal Application, under Article 226 of the Constitution of India, under Article 226 of the Constitution of India, has been preferred by the petitioner for the following main reliefs in para 15 :-

(2.) MR.MTM Hakim, learned advocate appearing on behalf of the petitioner does not press the relief in terms of para 15(B), by which it is prayed to direct the respondent Nos.3 to 5 to register the complaint for the alleged offence committed upon the petitioner during his illegal detention from 27/5/2005 to 30/5/2005.

(3.) MR.MTM Hakim, learned advocate appearing on behalf of the petitioner has further submitted that the petitioner herein proposes to approach National Human Rights Commission by making a detailed complaint afresh and does not want to approach other authority for investigation and prosecution of the complaint in question and therefore, it is requested to issue suitable direction to the National Human Rights Commission to consider and investigate the same.