HARGOVINDBHAI SHIBABHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner prays for following relief:-

(2.) Learned advocate for the petitioner has submitted that the respondent-authorities are in fact not investigate the matter and threatened the present applicant to sign some compromise papers. He has submitted that the offence under Section 306 of the Indian Penal Code, 1860 is established and the written complaint was given by the complainant, but nothing is done and no FIR has been registered.

(3.) At this stage, it would be apposite to incorporate the observations made by the Apex Court in the case of M. Subramaniam v. S. Janki dated 20.03.2020 passed in Criminal Appeal No.102 of 2011. The Apex Court has observed thus;-