PRAJAPATI KALPESHBHAI ARJANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) A first information report came to be lodged by the writ applicant herein before the Puna Police Station, District; Surat being I-111 of 2016 for the offence punishable under sections 406 , 420 , 120-B read with 114 of the Indian Penal Code .

(3.) I need not go into the details of the allegations levelled in the first information report as this petition is confined to the prayer of transfer of the investigation.