KODARBHAI KHANABHAI VASAIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Jucky Lucky Chan, learned advocate for the petitioner and Mrs. Krina Calla, learned APP for the respondent-State.

(3.) The writ petitioner has filed this writ petition for direction upon the respondent police authorities to arrest the accused persons in connection with FIR being C.R. No.I-93 of 2018 registered with Jhalod Police Station, District: Dahod and further direct the respondent police authorities to provide police protection to him.