HARJIBHAI DEVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent-State. The Rule is returnable forthwith on consent.

(2.) This Court had issued the notice, however, learned advocate, Mr.J.L.Chan has submitted the petitioners are not desirous of filing any complaint and are desirous of getting only the police protection.

(3.) Petitioner has already moved an application before Police Inspector, Chandkheda Police Station, District Ahmedabad for police protection.