PARBATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicant herein has prayed for the following reliefs :-

(2.) The writ-applicant herein is arraigned as accused No.3 in the impugned complaint being C.R. No.11218005200328 of Navi Bandar Marine Police Station, Porbandar, for the offences punishable U/s 325, 323, 341, 143, 147, 148, 149 and 506(2) of the I.P.C . and U/s 135 of the G.P. Act, which has culminated into charge-sheet on 17/7/2020. The name of the writ-applicant figures as accused No.3 in the charge-sheet. While filing the charge-sheet the concerned authority has considered the following :-

(3.) It is also brought to the notice of this Court that charge has been framed by the concerned Court.