ASHISH PRAMODCHANDRA PANDYA 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. Arpit A. Kapadia, learned advocate for the petitioner and Mr. Manan Maheta, learned APP for the respondent-State.

(3.) The writ petitioner has filed this writ petition for direction upon the respondent no.2 and/or respondent no.3 to take prompt action on the complaint dtd. 2/12/2021 filed by the petitioner and register the FIR for the cognizable offence against the accused person.