BHARATBHAI JERAMBHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court had passed following order on 29.01.2019:

(2.) Today, a report has be received from the learned Principal District and Sessions Judge, Bhavnagar, stating therein that as per the confidential report received from the Court of the learned JMFC, Talaja, it has noted 32 complaints of ill-treatment and violence by the police. It, further, has noted that it has already granted permission to the Court concerned to proceed in the manner as provided under Paragraph-14 of the Criminal Manual, which read thus:

(3.) Learned APP, on instructions from the IO concerned, who is present before this Court, has urged that peace prevails at the ground level and there is nothing, at present, for the police to submit in respect of the agitation that had taken place.