SUMERSINH AMARDAN CHARAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed for the following main relief/s:

(2.) Heard learned advocate Mr. Jigar Gadhavi for the petitioner and learned APP Mr. Ronak Raval for the respondent - State. Learned advocate for the petitioner referred the averments made in the memo of the petition and thereafter contended that petitioner has filed private complaint being Inquiry Case No.120 of 2019, which is pending before the Additional Chief Judicial Magistrate, Vapi. It is submitted that in the said compliant, the concerned Magistrate Court passed an order on 26/3/2019, whereby, the direction is issued to the respondent No.2 to submit a report under Sec. 210 of the Code of Criminal Procedure, 1973 within the stipulated time. However, it is submitted that till today the concerned respondent has not submitted the said report, as a result of which, the concerned Magistrate Court has not passed any order on the complaint filed by the present petitioner. Learned advocate, therefore, urged that appropriate direction be issued.

(3.) On the other hand, learned APP Mr. Ronak Raval, after taking instructions from the concerned officer, submitted that now the respondent No.2 will submit a report within a period of four weeks from the date of receipt of this order before the concerned Magistrate Court.