KHODABHAI SHANKARBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The learned counsel appearing for the writ applicant is permitted to implead the Director General of Police, State of Gujarat, as the party respondent No.4. The cause title be amended accordingly.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(3.) It appears that in the past, the writ applicant was here before this Court by filing the Special Criminal Application No.1051 of 2017. The said writ application came to be disposed of by this Court vide order dated 8th February 2017. The order reads thus: