LALSINH PYARELAL DIWAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) On 9/6/2022, this Court passed the following order:

(3.) On 17/6/2022, Police Inspector, Chandkheda Police Station filed reply affidavit dtd. 17/6/2022 before the Court. The same was ordered to be taken on record. In the reply affidavit, it is stated that the investigation was started immediately once the offence was registered on 16/8/2018 and CCTV footage were collected and statements of relatives and family members of the victim were taken. FIR was registered being CR No.262 of 2018 before Chandkheda Police Station on 17/10/2018 and following investigation was carried out: