PADMABEN JASWANTBHAI KANJIBHAIKHARWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsel Mr. S.A.Qureshi for the petitioner and learned A.P.P. Mr. Pujari for the respondents.

(2.) WHILE going through the order dated 13 -11 -2007 passed by the appellate authority, it is found that the appellate authority has held as under:

(3.) THUS , when the appellate authority is not convinced that the Deputy Commissioner has not appreciated the material on record in its right perspective and there is no substance in the allegations made against the petitioner -externee, then the appellate authority ought to have quashed and set aside the order passed by the Deputy Police Commissioner under Section 56B of the Bombay Police Act.