RAMJU RAFIKBHAI DAIREYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Civil Application No. 7260/2020 is filed by Lakhajivala Mohmad Rizvan Gulamnabi and Special Civil Application No. 7249/2020 is filed by Ramju Rafikbhai Daireya at pre- detention stage. Since, the apprehension raised in both the petitions are same, the prayers made in Special Civil Application No. 7260/2020 are recorded which are as under :

(2.) Brief facts of the case are that an FIR being CR No. 11196027200208 of 2020 is registered with Karelibaugh police station, District Vadodara for offences under sections 307 , 353 , 332 , 323 , 337 , 269 , 270 , 294(b) , 506(2) , 143 , 147 , 148 , 149 of the Indian Penal Code and offences under section 51(a) and section 54 of the Disaster Management Act and offence under section 135 of G. P. Act on 27th April, 2020 against the accused wherein it is alleged that while the police officers were on duty as per the Government notification dated, 25th March, 2020, the accused persons have thrown stones and glass bottles over the police officers. It is also alleged in the said complaint that the accused persons had also attacked the police officers with sharp weapons and also violated the conditions of notification issued by the State Government.

(3.) Heard learned advocate Mr. P. P. Majmudar for the petitioners and learned Assistant Government Pleader Mr. K. M. Antani for the respondent-State who appears on advance copy through video conferencing.