SAMIR AKBAR MULTANI 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. Shakeel Qureshi, 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 authorities to register F.I.R. against respondents no.3, 4 and 5 pursuant to the written complaint (ANNEXURE 'A') submitted by the petitioner for the offence punishable under Ss. 406 , 420 , 465 , 467 , 468 , 504 , 506(2) and 120B of the IPC, in the interest of justice.