MUKESHBHAI VERSIBHAI DESAI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the purpose of seeking following reliefs:-

(2.) The present petition was placed before the Court for hearing on 27.8.2020. On the said day, twice the link was successfully sent to learned advocate Mr. Ansari to appear before the Court to represent the petitioner, but he had chosen not to appear. So, in the interest of justice, one further opportunity was given to him and the matter was put on 28.8.2020. Today, when the matter is taken up for hearing, again learned advocate Mr. Ansari was sent link successfully by the Court Master, but has chosen not to appear nor mentioned nor any arrangement is made to represent the petitioner and as such, in view of the aforesaid situation, it appears to the Court that deliberately, the Court's intimation about hearing of the matter is being avoided and this is for obvious reason which is to be quoted hereinafter at appropriate stage.

(3.) The case of the petitioner in the present petition is that one FIR has been lodged before DCB Police Station, Ahmedabad City, being C.R. No.11191011200070 of 2020 registered for the offences punishable under Sections 465 , 467 , 468 , 471 , 120B of the Indian Penal Code on 10.7.2020 and apprehending detention, the petition is brought before the Court. Yet, another FIR is stated to have been registered against the petitioner, being C.R. No.11216022200424 of 2020 lodged before Kalol Taluka Police Station, Gandihnagar for the offences punishable under Sections 406 , 420 and 465 of the IPC on 20.6.2020 and further FIRs are also stated to have been registered on 13.4.2019 and 21.1.2020 and with respect to these offences, the petitioner apprehends detention of him by the authority.