SHABBIRBHAI KASAMBHAI PARMAR 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. M.A. Bukhari, 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 lodge the FIR against the accused persons and further prayed to take appropriate action against the respondents no. 3 and 4.