GOPALBHAI RANCHHODDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.K.P. Raval, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondents.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocate appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) IT appears that as the said application/complaint was not registered as First Information Report under sec.154 of Code of Criminal Procedure, instead of filing private complaint u/s.190 of the Code of Criminal Procedure before the concerned Magistrate, the petitioner submitted Criminal Misc.Application No.13 of 2010 before the learned Judicial Magistrate, First Class, Kadi for appropriate order directing the Police Inspector, Kadi Police Station to register his complaint as First Information Report.