ASIFBHAI HUSENBHAI SERASIYA 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 respondent-police authority be directed to register the FIR on the basis of the written complaint dated 7.1.2022 given by the petitioner against the proposed accused for the alleged offences punishable under Sections 420, 406, 408, 409, 467, 468, 471 and 114 of the Indian Penal Code.

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

(3.) Learned advocate for the petitioner has referred the averments made in the memo of the petition and thereafter submitted that the petitioner has given written complaint dated 7.1.2022 before the respondent-police authority, copy of which is placed on record at page no.12 of the compilation. However, it is contended that till today, the said written complaint has not been registered as FIR and therefore appropriate direction be issued to the respondent police authority.