KESHANBHAI SARSINGBHAI SANGODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As per the report of the Police Sub Inspector, Dhanpur Police Station, dtd. 24/2/2022, respondent no.2 has expired. Death Certificate of respondent no.2 is also produced on record. Nobody has appeared on behalf of the respondent no.2.

(2.) By preferring this application the appellant has prayed for the following relief(s):

(3.) Feeling aggrieved by the said order, the appellant preferred present appeal u/s 14A of the Atrocities Act.