MAHESHBHAI RAMJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) Heard Mr. Adil Mirza, learned advocate for the petitioner and Mr. Ronak Raval, learned APP for the respondent-State and Ms. Shivangi Vyas, learned advocate for respondent no.4.

(3.) The writ petitioner has filed this writ petition for direction to the respondents to register the FIR as per the application dtd. 12/3/2014 at Annexure-A against the accused persons named in the said application and direct the respondents to investigate the same in accordance with law.