HITESH BHAGWANJIBHAI SONI 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 be directed to register the FIR on the basis of the written complaint dtd. 11/10/2019 given by the petitioner.

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

(3.) At the outset, it is pertinent to note that this petition is filed on 11/12/2019 and a for a period of more than two years, the petitioner has not removed the office objections and therefore, prima facie, it is clear that the petitioner is not interested to pursue this particular matter. However, today, when the matter is listed on board, learned advocate for the petitioner has contended that the respondent-police authority has not registered the FIR on the basis of the written compliant dtd. 11/10/2019 given by the petitioner and therefore appropriate direction be issued to the respondent-police authorities.