VISHWAS SUDHANSHU BHAMBURKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has preferred present application invoking extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India, seeking the following relief:-

(2.) The applicant has prayed for direction to the Investigating Agency to register complaint and to take actions under sec. 154(1) of the IPC and immediately lay evidence for the offences punishable under Sec. 467, 468, 471, 420 and 120(B) of the IPC.

(3.) This Court has heard Mr.Vishvas Sundhashu Bhamburkar, party in person and APP Mr.Tirthraj Pandya, for the respondent State.