MANHARBHAI BABUBHAI NANAVATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code'), wherein the petitioner has prayed that appropriate direction be issued to the respondent police authority to immediately register FIR on the basis of the complaint given by the petitioner on 27/7/2020, 17/9/2020 and 30/12/2020.

(2.) Heard Mr. R.R. Marshall, learned Senior Advocate assisted by Mr. Havewalla, learned advocate for the petitioner and Mr. L.B. Dabhi, learned Additional Public Prosecutor for the respondent-State.

(3.) Learned counsel appearing for the petitioner referred the averments made in the memo of the petition and thereafter contended that the petitioner has, from time to time, given written complaints to the concerned respondent police authority for registration of the FIR against the concerned proposed accused, however, till today, the respondent police authority has not given any reply to the said written complaints nor the said written complaint has been registered as FIR. Learned counsel for the petitioner, therefore, urged that an appropriate direction be issued to the concerned respondent police authority.