PATEL PRAKASHBHAI BHIKHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking the following prayers:-

(2.) It is submitted by the learned advocate Mr.Shah that the offence is against the persons, as mentioned in his representation dated 19.10.2020 made to the Director General of Police is established. He has submitted that despite the aforesaid representation, the FIR is not registered and accordingly it is prayed that appropriate direction may be issued to lodge the FIR.

(3.) Learned advocate Mr.Nisarg Shah for the petitioner in support of his submission has placed reliance on the judgment of the Apex Court in the case of Lalitakumari V/s. State of Uttar Pradesh and Ors., reported in 2014 (2) SCC 1.