GHANSHYAMBHAI RAMBHAI SAIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is the original complainant of FIR, being C.R.No.I-­197 of 2013 registered with Sector-­21 Police Station, Gandhinagar, for the offences punishable under Sections 395 , 397 , 365 and 342 of the Indian Penal Code and Section 21(1) of the Arms Act and Section 135 of the Gujarat Police Act.

(2.) This has culminated into filing of chargesheet in the year 2014 and thereafter the case had been committed to the Court of Sessions. Sessions Case No.45 of 2014 is going on before the Court of learned 3'rd Additional Sessions Judge, Gandhinagar. The charges came to be framed on 06.05.2015 and the trial is at the penultimate stage.

(3.) Earlier, the present petitioner had preferred an application under Article 227 of the Constitution, being Special Criminal Application No.669 of 2018 for further investigation. It is also noticed that while disposing of the application, this Court directed the Inspector General of Police, Bhavnagar Range, to consider the detailed representation made by the present petitioner pointing out the deficiencies in the investigation in the following manner: