VANKAR NANUBHAI GANDABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With consent of both the sides, the main petition is taken up for hearing.

(2.) The prayer in this petition under Article 226 of the Constitution of India is as under:-

(3.) Learned Advocate Mr.Sarvang Khai for Mr.D.K.Puj for the petitioner submitted that pending the petition, the trail has proceeded substantially and is virtually at the fag end. He therefore submitted that liberty be reserved in favour of the petitioner to file an application under the relevant provisions of the Criminal Procedure Code before the trial Court to the extent that on the basis of the evidence now available on record during the course of trial, if any evidence is available against the erring Police Officers then such application on behalf of the petitioner may be taken into consideration by the trial Court.