CHIRAGKUMAR RAJESHBHAI NAYAK (DESAI) Vs. PRAMODSINGH MOHANSINGH VANSIYA

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent Nos. 9 to 13.

(2.) By way of this application, the applicant has prayed to direct the respondent No.9 or the concerned respondent police authority to register the FIR against the accused persons considering the complaint given by the applicant at Annexure "D" in this application.

(3.) Heard learned advocate for the applicant.