MOHANBHAI KAPURAJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. R.K. Shah, learned advocate for the petitioners.

(2.) BY this petition, the petitioners seek directions against the respondent authorities to investigate incidents dated 23.6.2003, 27.8.2003, 1.2.2006, 22.6.2006, 14.10.2006, 16.12.2006, 3.1.2007, 8.1.2007 and 6.2.2007 and the complaint mentioned at Annexure A and B under the supervision of an officer not below the rank of the Deputy Commissioner of Police and to register the complaints against the accused named in the complaint. The petitioners also seek a direction against the respondent State Authorities to produce reports of the investigation in pursuance of the complaints mentioned hereinabove before this Court as well as a direction against the investigating authority to seize the passport of the accused. The petitioners also seek directions against the respondent authorities to take preventive measures against the accused named in the complaints and that adequate and appropriate protection be given to the petitioners. The petitioners alternatively pray for directions against the respondent authorities to transfer investigation to the City Crime, CID Crime or CBI.

(3.) THE grievance of the petitioners in the present petition is that the police authorities have not registered FIR pursuant to the incidents referred to hereinabove. According to the petitioners, they have made a number of representations to the police officer concerned, as well as to the higher officers, however, there is total inaction and negligence on the part of the respondent authorities.