BHUPATBHAI DAHABHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Art. 226 of the Constitution of India, the petitioner has challenged the order dated 4.5.2011 passed by the District Magistrate, Bhavnagar as well as the order dated 27.12.2012 passed by the Deputy Secretary, Home Department.

(2.) The facts which can be culled out from the record of the petition are that the petitioner is a resident of Botad town, originally Bhavnagar District, now Botad District and is engaged in the business of Cement and is also an agriculturist. It is the case of the petitioner that the petitioner was attacked by some unknown persons in the year 2000 and was looted of his cash money, wrist watch and chain, for which a complaint came to be registered by the petitioner before Botad Police Station bearing CR No.I-112 of 2000.

(3.) Heard Mr. Panam C. Soni, learned advocate for the petitioner and Mr. P.P. Banaji, learned AGP for the respondents.