ABDUL MAJID BABUBHAI NAGORI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Pursuant to the directions issued by this Court dated 8th February 2017 in the Special Criminal Application No.8298 of 2016, the State C.I.D. (Crime) registered a fresh F.I.R. bearing C.R. No.1 of 2017 for the offence punishable under Sections 143, 147, 148, 149, 427, 451, 436, 506(2), 504 and 166 read with 34 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) The Special Criminal Application No.8298 of 2016 was disposed of with the following directions: