Gujarat High Court
Bhavin Implex Pvt. Ltd. & vs State Of Gujarat & 2 on 13 January, 2015
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
R/SCR.A/204/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
FIR/COMPLAINT) NO. 204 of 2015
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BHAVIN IMPLEX PVT. LTD. & 1....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR.Y.N.OZA, LEARNED SENIOR COUNSEL with MR RAJESH K SAVJANI,
ADVOCATE for the Applicant(s) No. 1 - 2
MS.H.B.PUNANI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 13/01/2015
ORAL ORDER
1. Heard learned Senior Counsel Shri Y.N.Oza with learned advocate Mr.Rajesh K. Savjani for the petitioners. Learned Senior Counsel has referred to the written complaints given by the petitioners which are produced at AnnexuresB, C, D and E with the petition and submitted that though these written complaints were given to the concerned police authorities, till today, no action is taken by them for registration of the FIR. learned Senior Counsel further relied upon the decision of the Hon'ble Supreme Court reported in the case of Lalitakumari Vs. Page 1 of 2 R/SCR.A/204/2015 ORDER State of U.P., reported in 2014 (2) SCC 1, and submitted that once the cognizable offense is made out, it is the duty of the concerned officer to register the same as an FIR.
2. Hence, issue NOTICE, returnable on 21.01.2015. Learned APP Ms.H.B.Punani waives service of notice on behalf of respondent No.1State of Gujarat. Direct service is permitted qua other respondents.
(VIPUL M. PANCHOLI, J.) ANKIT Page 2 of 2