KALPESH H THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this application, the applicant has made following prayer in paragraph No.8(b):

(2.) THIS application filed on 03/07/2014, was listed before this Court on 11/07/2014 on which date, notice was issued returnable on 01/08/2014 and the learned Additional Chief Judicial Magistrate, Khambhalia was directed to submit the report. The reminder was also sent by an order dated 01/08/2014 calling for the said report.

(3.) WITH the present application, the applicant has produced a copy of the order passed in SCR.A afore stated as well as copy of further investigation report dated 14/06/2014 submitted by the concerned Investigation Officer. One of the grievance of the applicant is that despite this Court CAV judgment dated 11/04/2014, the Investigating Agency justified the investigation done by it, though this Court had criticized the said investigation and pointed out the loopholes and the points required to be further investigated. It is contended that thus the investigation agency was adamant and intended to defy the CAV judgment of this Court.