BHARATBHAI JERAMBHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred by the petitioner under Articles 14, 19, 21, 226 and 227 of the Constitution of India seeking following prayers:

(2.) This Court on 01.02.2019 passed the following order:

(3.) Learned Additional Public Prosecutor, on instructions from the IO concerned, who is present before this Court, has urged that peace prevails at the ground level and there is nothing, at present, for the police to submit in respect of the agitation that had taken place.