RATHOD GUARANG RAJNIKANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Miscellaneous Civil Application is filed under the provisions of the Contempt of Courts Act, 1971, with the prayers which read as under:

(2.) Special Criminal Application No.5284 of 2016 was filed by the applicant herein complaining inaction on the part of the respondent authorities in not taking steps to register the FIR pursuant to his written complaint which was filed in the month of May 2016 before the Police Inspector, Maninagar Police Station. It was the say of the petitioner that in spite of the fact that the complaint discloses cognisable offences, the respondent authorities were not acting upon to register the FIR and take appropriate steps.

(3.) This Court, by following the ratio laid down by the Hon'ble Supreme Court in the case of Lalita Kumari v. State of Uttar Pradesh and others reported in (2014)2 SCC 1 , has disposed of the petition with a direction as contained in Paragraph-4 of the order. Paragraph-4 of the order dated 07.09.2016 reads as under: