NARSINGBHAI SURTAN PALAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Special Criminal Application under Article 226 has been preferred by the petitioner for the following reliefs: 5[a]. to allow this petition with costs and issue a writ of mandamus or any other appropriate writ, direction or order in the nature of writ, directing the registration of the FIR of the offences committed on 10-04-2006 and to direct swift and proper investigation in the matter by an independent officer of high rank. [b]. to direct institution of inquiry into the conduct of the respondents nos.3 and 4.

(2.) THIS matter is called out twice and on both the occasions, learned advocate appearing on behalf of the petitioner has chosen to remain absent.

(3.) WITH this, present Special Criminal Application is disposed of.