VASAYA YUNUSALI ALARAKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 8/2/2022 in this petition under Article 226 of the Constitution of India issued the notice by passing the following order:

(2.) Thereafter, on 11/2/2022 the corpus was presented before this Court and the following order came to be passed:

(3.) The report of Superintendent of Police, Bhavnagar dtd. 5/3/2022 is produced on the record which is addressed to the learned 5th Additional Sessions Judge, Bhavnagar and in our order dtd. 16/3/2022 Superintendent of Police, Bhavnagar was required to remain present before this Court in absence of any report produced before this Court.