MAHESHBHAI AMBALAL TAVIYAD 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.) On 23rd November, 2017, this Court passed the following order;

(3.) As on date, the investigation is being conducted by the P.S.I attached to the Santrampur Police Station. I take notice of the postmortem report. In column No.17 of the postmortem report, the following injuries have been noted;