DHANSUKHBHAI HARJIBHAI LIMBANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is permitted to be carried out forthwith.

(2.) The present application has filed with the following main prayers:

(3.) This Court has heard learned advocate Mr. S.K. Patel for the applicant who has drawn the attention of this Court that earlier the applicant had approached this Court by preferring Special Criminal Application No. 10040 of 2016. This Court on 28.12.2016 had directed the Police Inspector, 'A' Division Police Station, Bhuj at Kachchh to look into the complaint. However, no heed had paid.