LAWS(GJH)-2020-7-247

VARJUBEN Vs. STATE OF GUJARAT

Decided On July 07, 2020
Varjuben Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) On the last adjourned date 24.06.2020, we passed a detail order which, at the outset, deserves reproduction: -

(2.) We also had directed speedy and effective investigation of the matter expecting the Superintendent of Police,Devbhoomi Dwarika to supervise the overall investigation.

(3.) Today, we have received the report from Mr. Rohan Anand, the Superintendent of Police, Dwarika who also is present before us through video conference giving broad outline of the manner in which the investigation has been conducted. He ensures that two weeks' time if is granted by the Court, his teams shall be in a position to trace the corpus. He is fully conscious of the fact that this matter attracts the stringent provisions of POCSO.