MINAXIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has prayed for the following prayers:- 21(A) By quashing and setting aside the impugned order dtd. 27/09/2020 passed by Boarder Range I.G. Shree J.R. Mothaliya suo motu forming SIT (Annex.B), be pleased to declare the SIT illegal, null and void ab initio being without authority in view of Sec.9(1)(b) of the Scheduled Castes And the Scheduled Tribes (Prevention of Atrocities) Act, 1989 with all consequential proceeding of that SIT in the interest of justice.

(2.) When the matter is called out, even in the second call, learned advocate for the applicant is not present.

(3.) Heard learned APP Mr. Jayswal at length. He has drawn my attention to the affidavit-in-reply filed by the respondent dtd. 1/9/2022 and 18/12/2022. He has also drawn my attention towards the necessary investigation carried out by the Special Investigating Team (SIT). Therefore, as such the prayers sought in the present petition is misconceived.