DEVENDRASINH MAHIPATSINH ZALA 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. P.M. Shah, learned advocate for Mr. Devarshi Shah, 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 direction upon the respondent No.3 to process the complaint of the petitioner dtd. 6/6/2018 and to lodge the said complaint in the form of FIR against the respondent No.4 in the interest of justice.