VISHWAS SUDHANSHU BHAMBURKAR Vs. GIRISH PATEL & 3

JUDGEMENT

(1.) The applicant - party-in-person has filed the present application with the following main relief/s:

(2.) Heard Mr.Vishwas Sudhanshu Bhamburkar applicant in person.

(3.) It is submitted by the applicant that he had filed Special Criminal Application (Direction - to lodge FIR/Complaint) No. 6932 of 2015, wherein he had prayed that FIR against the concerned respondents be registered and take action against the police officers who have refused to register the FIR in contravention of the directions issued by the Hon'ble Supreme Court in the case of Lalita Kumari v. State of U.P .