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Gujarat High Court

Desai Rudabhai Anadaji vs State Of Gujarat on 8 February, 2023

Author: Ilesh J. Vora

Bench: Ilesh J. Vora

    R/SCR.A/1824/2023                            ORDER DATED: 08/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 1824 of 2023

==========================================================
                        DESAI RUDABHAI ANADAJI
                                Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR DINESHKUMAR J PRAJAPATI(9979) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2,3
MR JK SHAH APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                            Date : 08/02/2023

                             ORAL ORDER

1. Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

2. By virtue of present petition under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, the Petitioners pray for protection of their lives and liberty and protection from any threats or physical assault.

3. Learned counsel for the Petitioners submits that, the Petitioners have made application dated 30.01.2023 to PSI, Isri Police Station, Dist.: Arvalli seeking police protection.

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R/SCR.A/1824/2023 ORDER DATED: 08/02/2023

4. In view of the above, PSI, Isri Police Station, Dist.:

Arvalli, shall look into the matter and conduct preliminary inquiry to ascertain the authenticity, nature and gravity of there threat perception. On being satisfied as to the authenticity of such threats, then take necessary action to ensure that there is no danger to the lives and liberty to the Petitioners. The police authority shall follow the directions given by the Apex Court in the case of Shakti Vahini Vs. State of Madhya Pradesh (Case No.231/2010).

5. With the above observation and directions, present petition stands disposed of. Rule is made absolute to the aforesaid extent. Direct service is permitted.

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