LADKIBEN GHELABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms.Trusha K. Patel on behalf of the applicant and learned APP Ms.Mehta on behalf of the respondent State.

(2.) Issue Rule returnable forthwith. Learned APP Ms.Mehta waives service of Rule for respondent State.

(3.) By way of this application, the applicant seeks for a direction against the respondent Authorities to register a First Information Report qua a complaint submitted by the applicant dtd. 30/1/2019.