AHMAD MUANAD AMMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that respondent No.2 be directed to register the FIR, pursuant to the written complaint dated 26.01.2021 given by the present petitioner.

(2.) Heard learned advocate Mr.Chaitnya S. Joshi for the petitioner and learned Additional Public Prosecutor Mr.L.B. Dabhi for respondent Nos.1 to 4.

(3.) Learned advocate for the petitioner has referred the averments made in the memo of the petition and, thereafter also referred the written complaint dated 26.01.2021 given by the present petitioner to respondent No.2. After referring to the said complaint, it is submitted that respondent No.2 is duty bound to register the said complaint as an FIR. However, no steps were taken by respondent No.2 for registering of the said complaint as an FIR and, therefore, this Court may issue appropriate direction to respondent No.2.