ASHWINKUMAR RAOJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri K.P. Raval, learned APP waives service of notice of rule on behalf of the respondents.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties the present petition is taken up for final hearing today.

(3.) IN view of the above, let the legal department take an appropriate decision whether to file an appeal or not and communicate the same to the District Superintendent of Police, Anand and considering the decision that may be communicated to respondent no. 2, respondent no. 2 is hereby directed to consider the application of the petitioner for issuance of police clearance certificate. If the decision is taken not to prefer an appeal against the order of acquittal passed by the learned Sessions Court, Anand respondent no. 2 is directed to issue police clearance certificate immediately but not later than one week from the date of the communication from the legal department. The entire aforesaid proceedings shall be completed within a period of three weeks from today.