MEHUL BHARATBHAI MUNSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application the writ-applicant herein has prayed for calling of record and proceedings of C.R. No.I-23 of 2019 registered with Dariyapur Police Station, Ahmedabad and has also prayed for a direction to transfer the investigation of the alleged offence to the C.I.D. (Crime), Gujarat or L.C.B. Ahmedabad.

(2.) Brief facts stated by the applicant herein for the purpose of adjudication of the present application read thus :-

(3.) By order dtd. 15/10/2019 the writ-applicant was permitted to file additional affidavit with the Registry, since then the matter has been adjourned from time to time.