MUMTAZBIBI SABIRSHAH DIWAN Vs. R.M.CHAUHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Public Prosecutor appearing for the respondent. This Miscellaneous Civil Application is filed alleging that the respondents have voluntarily and deliberately violated the directions issued in the order dated 17.7.2017 passed by the learned Single Judge in Special Criminal Application No.5067 of 2017.

(2.) In the Special Criminal Application which was filed under Article 226 of the Constitution of India, the grievance of the applicant herein was inaction on the part of the respondent-police authorities in not registering the FIR pursuant to the complaint lodged by the complainant in writing, by Police Inspector, Matar police station, Kheda on 22.4.2017. Paragraph 3 of the order dated 17.7.2017 reads as under:

(3.) In this application, it is argued by the learned counsel for the applicant that in spite of specific directions, the complaint is not registered. Further, the applicant was not sent any communication as directed by this Court.