FNS AGRO FOODS LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Of late, there is a trend of abusing every police personnel of malafide action and branding all the actions as prejudicial to the complainant the petitioner before this Court.

(2.) Present is the petition filed by a Limited Company alleging that some police personnel in interior part of Gujarat village Kathlal, Tal.: Kapadvanj, Dist.: Kheda/Nadiad acted with prejudice at somebody's instance (putting his service at stake) against the petitioner and acted in highhandedness manner that he shut down the cooling plant of the refrigerated container with a view to see that the entire consignment is destroyed.

(3.) This Court at this stage is concerned only with the prayers made in Clauses-E and F of para-15 because learned advocate Mr.Asim Pandya with learned advocate Mr.Abhishek Mehta for the petitioners submitted that so far as prayers made in Clauses-B, C and D of para-15 are concerned, he has instructions not to press the same because the directions issued by the Hon'ble the Apex Court while dealing with one of the orders passed by this Court in Special Civil Application No.3600 of 2008 dated 05.08.2008, wherein this Court issued certain directions to the parties, takes care of the same.