KAVITHA VENKAT REDDY Vs. POLICE INSPECTOR

JUDGEMENT

(1.) By way of this writ-application under Article 226 of the Constitution of India the applicant has prayed for the following reliefs :-

(2.) Heard Mr. Ravish D. Bhatt, the learned advocate appearing for the writ-applicant and Ms. Maithili Mehta, the learned APP appearing for the respondent - State.

(3.) It is the case of the writ-applicant that the respondent No.1 is not registering FIR in respect of cognizable offences pursuant to the complaint/application dtd. 21/5/2018 filed by the applicant against the proposed accused for having fabricated the stamp of Hemant Plastics and Chemicals Ltd., for supporting frivolous complaint in judicial/quasi-judicial proceedings.