VASAWA KIRANBHAI SURESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. B.K. Raj, learned advocate for the petitioner and Ms. Shruti Pathak, learned APP for the respondent-State.

(3.) The writ petitioner has filed this writ petition for direction upon the respondent no.2 and 3 for registration of the FIR in reference of the complaint dtd. 9 th and 10/4/2021 which discloses a cognizable offence.