RAJESHBHAI SHANKARBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rajkumar Chaumal for the petitioner and learned APP Mr. L. B. Dabhi for respondent-State through video conference.

(2.) By way of the present petition under Article 226 of Constitution of India, the petitioner seeks to challenge the action of the respondent-Police authority for not taking any action against the respondent. The petitioner made written application dated 18.08.2020, to the Senior Police Inspector, Nikol Police Station, Ahmedabad city but no action has been taken so far. Therefore, the present petition is filed.

(3.) Learned advocate Mr.Rajkumar Chaumal submitted that though the petitioner had approached the police authority, the police authority has not taken care to register the complaint of the petitioner. He has also submitted that on 18.08.2020, the petitioner has made written application to Police Inspector, Nikol Police Station, Ahmedabad city, the copy of the said application was also forwarded to the several authorities, however, no actions have been taken by the Police authorities yet. Learned advocate for the petitioner has placed reliance upon the judgment of Hon'ble Supreme Court in the case of Lalitakumari and others Vs. State of Uttar Pradesh , 2014 2 SCC 1.