RAMANBHAI ASHABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writapplication under Article 226 of the Constitution of India, the petitioneroriginal first informant of C.R. No. I32/2014, lodged with the Limbasi Police Station, District Surndranagar, for the offence punishable under Sections 143, 147, 148, 149, 323, 327 and 452 of the Indian Penal Code and Section 3(1)(X) of the Prevention of Atrocities Act, has prayed for the following reliefs:

(2.) The case of the petitioner may be summarized as under:

(3.) It appears from the materials on record that the Deputy Superintendent of Police (SC/ST Cell), Kheda, Nadiad took over the investigation of the crime reported at the Police Station. It appears that no action was taken earliest in point of time. Practically, all the persons responsible for creating the unrest in the village were arrested on 2nd November, 2014 in the morning.