HITESH RAMA ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Virat G. Popat for the petitioner and learned APP Mr. Ronak Raval for the respondent - State.

(2.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(3.) This petition is filed under Article 226 of the Constitution of India read with Sec. 482 of the code of Criminal Procedure, 1973, wherein the petitioner has prayed that respondent No.3 - investigating officer be directed to consider the representation dtd. 2/2/2022 submitted by the petitioner through his wife and thereby further direction be issued that appropriate material in that regard be collected expeditiously by the concerned investigating officer in connection with the FIR in question.