SURESHBHAI CHIMANLAL JOSHI 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. Piyushkumar K. Baseri, 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.2 and 3 to register the FIR in pursuance of the complaint in writing dated 24. 03.2018 which is Annexure: C against the accused mentioned therein and investigation the same in an independent and impartial manner forthwith in accordance with law.