JIGNABEN RAMJIBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The writ-applicant herein, in the past, had come before this Court by filing the Special Criminal Application No.1214 of 2016 with a prayer that the police be directed to register the First Information Report in connection with the death of her brother under mysterious circumstances. The said writ application was disposed of by a coordinate bench vide order dated 8th March 2016 in the following terms :

(3.) Ms.Kruti M.Shah, the learned counsel appearing for the writ-applicant, vehemently submitted that having regard to the nature of the injuries noted in the postmortem report and the suspicious circumstances in which the brother of the writ-applicant died, it warrants atleast registration of the FIR and investigation in accordance with law.