THAPA RENUKA AMARBHAI Vs. POLICE COMMISSIONER, AHMEDABAD

JUDGEMENT

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

(2.) It is the grievance on the part of the petitioner that, though, the incident occurred in Nov., 2014, no action has been taken against the delinquent police officers, till date.

(3.) The facts in the capsulized form, leading to the filing of the present petition, are as under: