DEVKUWARBA DIGVIJAYSINH VAGHELA 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 facts of this case may be summarized as under;

(3.) It appears that a preliminary inquiry was conducted, and at the end of it, the matter was closed. Thereafter, the writ applicant came before this Court by filing the Special Criminal Application No.7113 of 2017, which came to be disposed of by a Coordinate Bench of this Court vide order dated 19th September, 2017. The order reads thus;