VINODKUMAR K SACHANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has made a prayer to issue appropriate direction to the respondent State to furnish a detailed report of action taken in connection with the offence being C.R.No.I- 10 of 2003 registered at Jamnagar City 'A' Division Police Station, Jamnagar and with a further direction to transfer the investigation to the team of police officers/ agency, which may not be under the State Government control or in alternatively, to the Central Bureau of Investigation.

(2.) The applicant, who is non-resident of India and permanent resident of London, is the complainant of FIR being C.R.No.I-10/2003 registered at Jamnagar City 'A' Division Police Station, Jamnagar on 12/1/2003 under Ss. 325, 327 , 323, 34, 143, 147 and 148 of the Indian Penal Code, 1860 and Sec. 135 of B.P.Act.

(3.) The applicant states that he was attacked by the miscreants, as a result of which, the applicant was grievously injured and suffered multiple fractures on his limbs and arms and also received serious injuries on various parts of the body. He was operated on 13/1/2003 and operation lasted about 9 hours. and 6 metal plates and 32 screws were to be implanted during operation and he was hospitalized at Jamnagar till 30/1/2003. Thereafter, he was shifted to hospital at London, from where he was discharged in second week of February, 2003 and remained completely bedridden under treatment till July 2003. He further states that his overall treatment lasted for more than one year because of brutal attack which was made with an intention to commit his murder.