ABDULRAHIM HUSENMIYA SHAIKH Vs. POLICE INSPECTOR

JUDGEMENT

(1.) HEARD Mr. M.R.Bukhari, learned advocate, for Mr. S.K.Bukhari, learned advocate for the petitioner.

(2.) IN present petition, under Articles 226 and 227 of the Constitution of India, the petitioner has prayed, inter alia, that:-

(3.) MR . Shah, learned APP, has brought to the notice of the Court document at Annexure-F (page-30) whereby the Police Superintendent has already directed the concerned police officer to take necessary action within 5 days.