MEHULBHAI KARSHANBHAI CHANDRAVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Kruti Shah for the petitioner, learned advocate Mr. Piyush Trivedi for respondent no.4 and learned APP for respondent nos.1,2 and 3.

(2.) Present petition is filed under Sec. 482 of Cr.P.C., praying for following reliefs :-

(3.) In her utter fairness, learned advocate Ms. Shah submits that this Court may not issue Mandamus directing the concerned Police Station to register FIR, but may relegate the petitioner to approach concerned Police Station for agitating his grievance. She has further submitted that petitioner had filed written complaint before the concerned Police Station and also send to concerned SP, which is at Annexure C to the memo of the petition (Page no.16 to 19). Therefore, she submits that in view of provisions of Cr.P.C ., concerned Police Station was required to look into the matter but since concerned Police Station did not pay heed to the complaint filed by the petitioner, it constrained the petitioner to approach this Court by way of present petition. Further, she submits that she limits her arguments to permit the petitioner to raise grievance before the concerned Police Station.