DHIRUBHAI RAVJIBHAI BARAIYA 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. Gaurang Chauhan, learned advocate for the petitioner and Mrs. Krina Calla, learned APP for the respondentState.

(3.) The writ petitioner has filed this writ petition for direction upon the respondent police authority to show the PWD District Officers as an accused and to take steps against them pursuant to the FIR filed by the Petitioner before the Chalala Police Station and also prayed to transfer the investigation to any other police station.