DIVANJI SONAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mohddanish M. Barejia, learned advocate for the petitioner.

(2.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(3.) Having heard Mr.Barejia, learned advocate for the petitioner, it appears that the petitioner and other co-accused have assaulted Lok Rakshak Buckle No.1306, who has gone to perform his duty, for apprehending law brakers, as they received a message that some persons are acting violently after consumption of liquor. When the Lok Rakshak, Mehulbhai Sukhdevbhai, reached the place along with his other colleague, the petitioner in company of other persons attacked them with different weapons on the ground that they are very same persons who have registered a case under the Gambling Act against them and therefore, the first informant, as also other police persons were assaulted with pipe and iron stick, etc. In view of the conduct of the petitioner in assaulting the Lok Rakshaks who are implementing the law putting their life at the risk of themselves and their family, to protect the public at large in this period of crisis, cannot be taken so lightly and therefore, even if, petitioner apprehends his preventive detention pursuant thereto, in absence of any compelling reasons, this Court would not entertain such petition at this stage, that too, even at pre- proposal stage.