RAVAL SAROJBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed for the purpose of seeking following reliefs :

(2.) During the course of hearing, learned advocate for the petitioners, has made a statement that despite the fact that a specific request has been made to seek police protection by way of an application dated 1.6.2020, reflecting on page-16 of the petition compilation, yet neither it has been decided nor dealt with by the concerned respondent authorities. Accordingly, the learned advocate for the petitioners has requested that if some suitable directions be issued to deal with the same urgently, it would meet the ends of justice.

(3.) To this submission, Mr.J.K.Shah, learned Additional Public Prosecutor, has submitted that the concerned authority will take appropriate decision within the time schedule in which the Court would incline to protect.