SHARDABEN JAGDISHBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mrs. Nisha M. Parikh on behalf of the applicant and learned APP Ms. M. D. Mehta for the respondent-State, Learned Advocate Mr. Harnish V. Darji for respondent no. 3.

(2.) By way of this petition, the petitioner had inter alia sought for the direction against Police Officials of Waghodia Police Station, Dist. Vadodara to investigate with regard to an offence by way of FIR registered as Accidental Death Case No. 31-2012 dtd. 27/5/2012 with the Waghodia Police Station, Dist. Vadodara (Rural).

(3.) It appears that since certain allegations had been made, this Court vide an order dtd. 11/2/2021 had inter alia directed the Superintendent of Police, Waghodia (Rural) to investigate with regard to the death of one Jitubhai Jagdishbhai Raval either personally or through an officer not below the rank of Deputy Superintendent of Police and whereas an Investigation Report was to be submitted before this Court on or before 7/4/2021.