NAGARBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants have prayed for the following reliefs :

(2.) In the earlier round of litigation, this Court passed the following order on 14th November 2016 in the Special Criminal Application No.8552 of 2016 :

(3.) Ms.Thakore, the learned APP appearing for the State, after taking instructions from the Investigating Officer who is present in the Court, submits that the disputed document, i.e. 'Bana Chitthi', contains forged signature of the original first informant.