SANT SHRI ASHARAMJI BAPU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.N.D.Nanavati learned Senior Counsel with Mr.S.K.Patel learned advocate for the petitioner.

(2.) DRAFT amendment is tendered. Amendment is granted.

(3.) THE said Commission is appointed by the Government, under the Commission of Inquiry Act, inter-alia, to inquire into the facts and circumstances leading to the death of two school boys Dipesh and Abhishek studying in the Gurukul at Motera, which is run by the petitioner/his organization. In the opinion of the Commission, amongst other persons, evidence of the petitioner and his son is relevant and therefore, witness summons were issued to both of them on 21.3.2011. In continuation of said summons an order was passed on 21.6.2011 directing the petitioner to remain present on 19.7.2011 and his son on 21.7.2011. This has not materialised so far, qua the petitioner.