ANAMIKABEN ANILBHAI BHARDAWAJ 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 Ms. Khushbu P. Vyas, learned advocate for HCLS Committee 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 authorities to do the further transparent investigation in connection with the F.I.R being C.R.- I 11210048200714/2020 registered before the Umara Police Station, Surat, which is at Annexure-A to this petition, and further direct the authorities to investigate or transfer the investigation to other authorities/officers and the same and take appropriate action in accordance with law in the F.I.R of present petitioner and/or to take appropriate action against the respondent person/authorities who failed to perform the duties and also prayed to direct the respondent authorities to decide the representation of the present petitioner within stipulated time.