LAWS(GJH)-2020-6-476

JAYESH ISHWARLAL PANDYA Vs. STATE OF GUJARAT

Decided On June 18, 2020
Jayesh Ishwarlal Pandya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court on 10.06.2020 passed the following order:-

(2.) We noticed that today, the report has been submitted by Unarmed Head Constable, Sola High Court Police Station, Ahmedabad indicating that no efforts have made for finding the corpus on account of the prevalence of pandemic due to COVID-19 virus.

(3.) Let this be investigated by the officer not below the rank of Police Inspector and supervised by the Deputy Commissioner of Police, Zone-1.