YASHINSHA MOTISHA FAKIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application the writ-applicant herein has prayed for the following reliefs :-

(2.) Heard Mr. Jucky Lucky Chan, the learned advocate appearing for the writ-applicant and Ms. Maithili Mehta, the learned APP appearing for the respondent No.1 - State.

(3.) The facts of this case is that one FIR being CR No.394 of 1994 registered with the Gayakwad Haveli Police Station, Ahmedabad for the offences punishable under Ss. 25(1) (A), 27, 29, and 151 of the Arms Act read with Sec. 135(1) of the Gujarat Police Act. The writ-applicant herein approached the learned Magistrate with an application being Criminal Misc. Application No.947 of 2018 for obtaining No Objection Certificate. The said application is duly produced at Annexure- A to the writ-applicant.