(1.) By way of this petition under Article 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed for following the reliefs.
(2.) Heard learned advocate Ms.Shruti Parikh for learned advocate Ms.Namrata Chauhan for the petitioner and learned Additional Public Prosecutor Ms.Mehta for the Respondent Authorities.
(3.) It is the case of the petitioner that on 25/7/2017 while he was standing near Pan parlour and was watching protest named 'Rasta Roko Andolan', he was caught, beaten up and abused by the police. He, therefore, made representation to the Police Commissioner, Rajkot on 27/7/2017 and thereafter on 22/8/2018 submitted representations to the Police Commissioner, Rajkot inquired into the matter. However, none of the applications of the petitioners are still not decided and, therefore, she prayed that considering the seriousness of the matter appropriate direction be given to the respondent No.6.