LIYAKATKHAN BISMILLAHKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RULE . Ms. Hansa Punani, learned Additional Public Prosecutor waives service of Rule on behalf of respondent No. 1 -State.

(3.) BY way of this petition under Articles 21 and 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order or direction directing the respondent authorities to register the FIR against the culprits pursuant to the application dated 01.04.2014 (at Annexure: C) filed by the petitioner.