UDAJI ATMARAM BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.D.R.Ray, learned advocate for the applicant and Ms.Moxa Thakker, learned APP for the respondents through video conferencing.

(2.) The present petition is filed by the petitioner for the following reliefs:-

(3.) Mr.D.R.Ray, learned advocate for the petitioner has vehemently submitted that considering the averments made in the petition as well as documentary evidence, necessary directions be issued to the concerned authority for registration of the FIR. He has prayed to pass necessary orders in this matter.