NARENDRASINH RAJUSINH BIHOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik Jani for the petitioner and learned APP Mr. Hardik Soni for respondent - State through video conference.

(2.) By way of the present petition under Articles 14, 21 and 226 of Constitution of India and inherent powers under section 482 of the Criminal Procedure Code, 1973, the petitioner seeks to challenge the action of the respondent Nos. 2 and 3 - police authorities for not taking any action. The petitioner made a written complaint dated 07.07.2020 to the Police Inspector, Dabhoda Police Station, Tal. & Dist.: Gandhinagar but no action has been taken so far. Therefore, the present petition is filed.

(3.) Brief facts as emerged from the petition are that since petitioner along with his aged parents was assaulted by the accused persons and thereby, injured them and robbed cash and gold, on 07.07.2020 the petitioner gave written complaint to the respondent No. 2 herein for registering the offence. Further, on 10.07.2020, the petitioner also gave written complaint to the respondent No. 3 herein for the same. As the respondent Nos. 2 and 3 did not pay any heed to the same, present petition is filed.