DEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, the petitioner has prayed that the respondent no.3 be directed to register an FIR as per the complaint given by him against the accused named therein.

(2.) Heard learned advocate, Mr. Dharmesh Gurjar appearing for the petitioner and learned APP Mr. Dabhi for the respondent - State of Gujarat.

(3.) Learned advocate for the petitioner has referred to the written complaint dated 17.02.2021 given by the petitioner before the Police Inspector, Vadaj Police Station i.e. the respondent no.3 herein. However, grievance of the petitioner is that though sufficient time has been passed, till date it has not been registered and, therefore, appropriate direction be issued.