SHAH VIJAYBHAI ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, theSuperintendent of Police, Mr.Ajeet Rajyan, Dy. Superintendent of Police, Mr.R. L. Solanki and the PSI Mr.P. H. Jadav have joined the hearing through video conferencing, as directedby the Court vide the orderdated 24.6.2020.TheSuperintendent of Police Mr.Ajeet Rajyan stated that there were two more personspresent inhis officei.e.Tofik Salimbhai Vhora and one Alpesh Rameshbhai Patel.

(2.) Itmay benoted that yesterday the Superintendentof Policehad forwarded the report of the Dy. Superintendent of Police along with the statements of Niranjanbhai Patel and Tofik Salimbhai Vhora, as directed by the Court in the order passed on 23.6.2020.

(3.) So far as the statement of Niranjanbhai Patel recorded by the Dy. Superintendent of Police, Mr.Solanki on 23.6.2020 is concerned, hehad stated inter alia that he was elected as the MLA of Petlad Constituency, from the Congress Party. Duringthesaid election, the applicant Vijaybhai Arvindbhai Shah and his wife Vignatriben, who also belong tothe congress party had helped him in winning the election, and therefore, he had family relations with the saidVijaybhai. Asregards the callin question, he had stated that he had never made any such call or had never asked anybody to make such call on his behalf. Since he had family relationswith Vijaybhai, and since Vijaybhai was the active worker of the Congress Party, there was no question of pressurizing the police department or anybody to make arrest of Vijaybhai.