DILIPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed that the respondent " " Police authority be directed to register an FIR as per the written complaint dtd. 13/10/2021 given by the petitioner.

(2.) Heard learned advocate, Ms. Shivangi Vyas appearing for the petitioner and learned APP Mr. Dabhi for the respondent " " State of Gujarat.

(3.) Learned advocate for the petitioner has referred to the averments made in the memo of petition and, thereafter, referred to the documents, which are annexed with the petition and, thereafter, it is contended that for the incident which had taken place on 7/10/2021, the petitioner has given written complaint on 13/10/2021 against the concerned Police authority before the respondent no.3 " " Police Inspector, Kodinar Police Station, however, the respondent no.3 has not registered the said written complaint as FIR and, therefore, the present petition is filed. Learned advocate has also pointed out that the cousin of the petitioner has also given written complaint on 6/10/2021 before the PI, Kodinar Police Station, copy of which is produced on record at Page No.16 of the compilation. Learned advocate has, therefore, urged that appropriate direction be issued to the respondent " " Police Authority for registration of the FIR.