VANDANA YAGNAVALKYA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) Heard Mr. Suraj A. Shukla, learned advocate for the petitioner and Mrs. Krina Calla, learned APP for the respondent-State.

(3.) The writ petitioner has filed this writ petition for directing the police authorities to register the FIR as per the Complaints dated 20.12.2018 & 21.12.2018 preferred before the Respondent No.2 & 3 at "Annexure-A".