NASERBHAI AHMEDBHAI BAHMOSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India the petitioner, who seems to be the suspected person in connection with FIR, being C.R. No. I 12/2009 registered with Dungri Police Station, Valsad, which has been lodged for the offences punishable under Sections 302, 307 and 120B of the Indian Penal Code, has prayed for the following relief; (A) Your Lordships, be pleased to issue appropriate writ, order or directions and be pleased to restrain respondent no. 2 from pressurizing the petitioner and compelling to give false police statement in connection with the investigation of the offence registered as C.R. No. I 12/2009 with Dungari Police Station, the petitioner be not compelled to give his statement further or the petitioner be permitted to give his police statement by way of affidavit to be sent to the respondent no. 2 by the petitioner in the interest of justice;

(2.) SHRI M.M. Tirmizi, learned advocate appearing on behalf of the petitioner has stated that the petitioner is called by the concerned Investigating Officer time and again and he is subjected to investigation on number of occasions but still nothing has been found against the petitioner and he is called by the concerned Investigating Officer time and again and he is pressurizing and/or compelling the petitioner to give false statement in connection with the investigation of the impugned FIR and, therefore, it is prayed to direct respondent no. 2-Investigating Officer not to compel the petitioner to give his statement further or he may be permitted to give his statement by way of affidavit.

(3.) WITH this, the present petition is dismissed. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated forthwith.