HARIPRIYABEN SANJAYKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent-State.

(2.) The petitioner is aggrieved by non-registration of the first information report on the basis of the complaint given in writing by him.

(3.) It is his say that though a cognizable offence is made out, his first information report is not being registered.