PRANAVKUMAR HARIDAS CHAND Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate for the petitioner has submitted that the petitioners have vehemently submitted before all the authorities but no cognizance is taken by them and hence, they are constrained to approach this Court. In support of his submission, he has placed reliance on the order dated 30.09.2020 of the Madurai Bench of Madras High Court in the case of J.Vijayan V/s. The Supeintendent of Police & Ors. He has submitted that the petitioners have already made an application dated 20.11.2020 to the concerned Police Inspector and Police Commissioner with regard to the registration of the FIR, but nothing has been done.

(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;-