PRAVINBHAI RANJITBHAI MACHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has essentially prayed for the following prayers:

(2.) Heard learned advocate Mr.C.B. Dastoor for the petitioner and learned Additional Public Prosecutor Mr.L.B. Dabhi for the respondent State.

(3.) Learned advocate Mr.Dastoor has referred the averments made in the memo of the petition and, thereafter, contended that respondent No.5 is not properly investigating into the FIR which has been filed by the petitioner on 05.11.2021 because of the reasons stated in the memo of the petition. It is submitted that the petitioner, therefore, submitted representation dated 29.11.2021 to the respondent authorities. However, till date, the respondent authorities have not taken any steps fro transfer of investigation and, therefore, the present petition is filed.