IRFANBHAI JUSABBHAI BHANGANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, with a prayer that respondent No.2 be directed to register a complaint dated 30.01.2021 filed by the petitioner as an FIR.

(2.) Heard learned advocate Mr.P.P. Majmudar for the petitioner and learned Additional Public Prosecutor Mr.D.M. Devnani for the respondents.

(3.) Learned advocate for the petitioner has referred the averments made in the memo of the petition and also referred the documents which are placed on record and, thereafter, pointed out that the petitioner has submitted a written application - complaint before respondent No.2. However, till date, the said complaint is not registered as an FIR, therefore, appropriate direction be issued.