NILESHBHAI HEMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vismay Malkan on behalf of learned advocate Ms. Dharita Malkan for the petitioner.

(2.) With the following prayer that the petitioner has invoked writ jurisdiction of this court under Article 226 of the Constitution.

(3.) It is the case of the petitioner that he had matrimonial dispute with his wife. With regard to the disputes simmering between the petitioner and his wife, certain complaints were sought to be filed by the wife. The case of the petitioner is that the said complaint was false and falsely filed. With such nature of statements and averments made in the petition, the petitioner has prayed to take action against the respondent Nos. 3 to 6- the police personnel in charge of the police station where the complaint was lodged.