Shobhanaben D/O. Babubhai Desalabhai ... vs State Of Gujarat on 9 December, 2020

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Gujarat High Court

Shobhanaben D/O. Babubhai Desalabhai ... vs State Of Gujarat on 9 December, 2020

Bench: Gita Gopi

         R/SCR.A/7977/2020                                      ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CRIMINAL APPLICATION NO. 7977 of 2020

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     SHOBHANABEN D/O. BABUBHAI DESALABHAI AOD(GOHIL) THRO
              BABUBHAI DESALABHAI AOD(GOHIL)
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR.DIPEN F CHAUDHARI(6740) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR PRANAV TRIVEDI APP(2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE GITA GOPI

                             Date : 09/12/2020

                                 ORAL ORDER

1. The present petition has been filed under Article 226 of the Constitution of India seeking direction to the concerned respondents to carry out proper investigation in pursuance of the application dated 24.10.2020, preferred by the petitioner.

2. It is the case of the petitioner that she has addressed a written complaint regarding an incident that had occurred on 21.10.2020 before the concerned police station against four persons. In pursuance of such application, an FIR being FIR No. 11195050200969 came to be registered with Tharad Police Station for the offence punishable under Sections 363, 366, 376- A of IPC and Sections 3(c), 4, 5(1) and 6 of POCSO Act against one person. Therefore, petitioner addressed a letter to respondent no.3 and requested to add the name of other persons as accused in the FIR. However, the respondents took no steps for a considerable period. Being aggrieved by the same, the Page 1 of 2 Downloaded on : Fri Dec 11 03:08:16 IST 2020 R/SCR.A/7977/2020 ORDER present petition is preferred.

3. Heard Mr. Dipen F. Chaudhari, learned advocate for the applicant and perused the material produced on record. Considering the facts and circumstances of the case and since an FIR has already been registered, it is expected that the respondent police authorities shall carry out proper investigation into the matter and shall take necessary steps in accordance with law on the application dated 24.10.2020 filed by the petitioner. The petitioner shall be informed about the progress/steps taken in pursuance of the application filed by the petitioner through the postal or electronic mode.

4. With the above observations, the petition is disposed of.

(GITA GOPI,J) DIPTI PATEL Page 2 of 2 Downloaded on : Fri Dec 11 03:08:16 IST 2020

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