SHANKERBHAI BHIKHAJI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners before this Court are seeking following reliefs;

(2.) Learned APP on instructions has submitted that FIR has already been registered on 12.02.2019 being II C. R. No. 4 of 2019 for the offences punishable under Sections 323 , 504 and 114 of the Indian Penal Code and also further submitted the report of Jafrabad Marine Police Station disclosing that because of limitation of GUJCOP Software, Section 4 of the Gujarat Prevention of Ex- Communication Act, 1949 has not been reflected in the FIR itself.

(3.) This Court has heard learned advocate for the petitioners Mr. Dagli, who has ventilated his grievance with regard to incident of 31.12.2018. He has further urged that the man is without business and he has been excommunicated on account of high handedness of the so called community leaders. He has further submitted that earlier also one Babubhai was excommunicated and he is suffering till date and this attitude is completely in violation of the ethos of the constitution of this country.