JAGDISHBHAI BUDHABHAI VADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is aggrieved by non- registration of the FIR, proposed under Sections 302 and 120(B) of the Indian Penal Code, 1860, and therefore, he is before this Court, in the following factual background:

(2.) According to the petitioner, this is not a case of accidental death and in fact, there is a foul play on account of a conspiracy to kill him.

(3.) Both the sides have been heard. This Court has also taken into consideration the judgment of the Apex Court in the case of 'LALITA KUMARI V. STATE OF UTTAR PRADESH AND OTHERS', reported in (2014) 2 SCC 1. It would be beneficial to regurgitate the relevant paragraph of the said decision, which reads as under :