(1.) Amendment granted. Learned Sr. Counsel Mr. Raju is directed to carry out the amendment.
(2.) Rule. Service of rule is waived by learned Public Prosecutor Mr. Prakash Jani for respondent No. 1-State and learned advocate Ms. Archana Acharya for respondent No. 2.
(3.) The present petition has been filed by the petitioner, who is a senior officer of the rank of Addl. Director General of Police, praying for issuance of appropriate writ, order or direction quashing and setting aside the FIR at Annexure-F being C.R. No. I-8/2010 registered with CID Crime, Rajkot Zone, Bhuj-Kutchh Police Station, and also for stay of the proceedings with regard to the aforesaid complaint on the grounds set out in detail in the memo of the petition, inter alia, the mala fides, the delay and also the contentions with regard to the further proceedings which have taken place pursuant to the directions issued by the High Court in a Habeas Corpus Petition being Special Criminal Application No. 656/84 resulting in Sessions Case No. 42/88 and also Sessions Case No. 98/99.
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