(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent No.1 - State.
(2.) By this writ-application under Article 226 of the Constitution of India, the applicant has a grievance to redress as regards the inaction on the part of the police authority in not registering the First Information Report pursuant to the complaint lodged by him in writing dated 19.10.2015 addressed to the Police Inspector, Gotri Police Station, Vadodara.
(3.) Earlier, the applicant preferred Special Criminal Application No.6329 of 2015 and the coordinate Bench of this Court vide order dated 2.11.2015 directed the Police Inspector of Gotri Police Station to take into consideration the complaint filed by the applicant in writing (Annexure - A to this petition) and after going through the same, take a decision, whether the same discloses commission of a cognizable offence or not.