JEETENDRAKUMAR PRATAPBHAI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri M.R.Mengde, learned APP waives service of rule on behalf of the respondent State.

(2.) By way of this petition under Article 226 of the Constitution of India r.w. Section 154 of the Code of Criminal Procedure, the petitioner original complainant has prayed for an appropriate order directing the respondent No.3 Officer In-charge of Madhupra Police Station to lodge the FIR in connection with the written complaint at Annexure A to the petitioner and to hand over the investigation to CID Crime, State of Gujarat.

(3.) A grievance is voiced in the present petition that the petitioner has initially filed a complaint by making an application to the Commissioner of Police, Ahmedabad against Santsangi Jivandas Swami alias Kothari Swami for the cognizable offence under IPC, still the same has not been registered as FIR. It is the case on behalf of the petitioner that even the petitioner has also filed a complaint before the respondent No.3, still the said complaint is not registered as FIR as required to be registered under Section 154 of the Code of Criminal Procedure.