RAHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. The petitioner is permitted to carry out the amendment.

(2.) Present petition has been filed by the petitioner, who is an accused of FIR being C.R. No. 11191037220830 of 2022 under Article 226 of the Constitution of India, in which the petitioner has prayed that the Police Authority be directed to produce respondent No.3 - corpus before this Court.

(3.) Heard Ms. Vaibhavi D. Raval, learned advocate for the petitioner and Mr. Bhargav Pandya, learned APP for the respondent Nos. 1 and 2.