NARENDRABHAI JIVABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) It appears that the petitioner has already filed writ petition being Special Criminal Application No.2359 of 2017 before this Court and the same was disposed of by coordinate bench of this Court vide order dated 04/04/2017. If the direction issued by this Court are not followed by the police officer, the remedy lies elsewhere. It would be futile exercise to give direction again and again.