ASTITVA SUSHIL KACHIHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writapplication under Article226 of the Constitution of India, the writapplicants have prayed for the following reliefs:

(2.) The case of the writapplicants in their own words as pleaded in the writapplication is as under:

(3.) Thus, it appears from the above that the writapplicants are complaining of police atrocities. They are complaining of the abuse of position, power and highhanded action on the part of the erring police officials i.e. the respondents nos.2 and 4 respectively.