MAYUR GOVINDBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent-State and in each matter.

(2.) The petitioner has lodged the FIR being II-C.R. No. 112/2017 with Bopal Police Station for the offence punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code, 1860, against four persons.

(3.) This Court, while issuing rule on 07.05.2018, had orally directed the investigating agency not to proceed further and the investigation carried out upto 11.07.2010 only had to remain with the investigating agency.