HIRENBHAI PRAHLADBHAI PATEL 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 the respondents authorities be directed to register the FIR on the basis of the written complaint dtd. 21/10/2021 submitted by the present petitioner.

(2.) Heard learned advocate Mr.Shah for the petitioner and learned APP Mr.Raval for the respondent-state.

(3.) Learned advocate for the petitioner has referred to the averments made in the memo of the petition and thereafter contended that the petitioner has submitted a written application/complaint before the respondent-Police Inspector, Sola police station against the concerned persons, copy of which is placed on record at page no.12. It is submitted that the said complaint is sent to the said police station by R.P.A.D. and the said complaint is duly received. In spite of that, till today, the FIR has not been registered against the concerned persons. Learned advocate for the petitioner has also referred the documents which are placed on record at page nos.34 and 35 of the compilation. Learned advocate, therefore, urged that appropriate direction be issued.