UTSAV GORDHANBHAI RUPAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed for the following relief:

(2.) Learned advocate for the applicants has filed an application to the Police Commissioner on 25/3/2022 and the same is pending.

(3.) Learned APP, upon instructions of the concerned officer, has opined that presently there is no intention of the Police authorities to register any offence and no decision in this regard has been taken.