VAJUBHAI ISHWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) RULE . Learned Additional Public Prosecutor waives service of Rule on behalf of respondents -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 accused persons pursuant to the application filed by the petitioner.