BHAVESHBHAI BABUBHAI PATEL 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. Manan Shah, learned advocate for the petitioner and Mr. Pranav Trivedi, learned APP for the respondent-State.

(3.) The writ petitioner has filed this writ petition for direction upon the respondent authorities to forthwith register the FIR in pursuance to written complaint dtd. 10/10/2016 (Annexure-A) given by the petitioner.