Gujarat High Court
Virendra Jyantibhai Sutariya vs State Of Gujarat & 2 on 4 April, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/2259/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
FIR/COMPLAINT) NO. 2259 of 2017
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VIRENDRA JYANTIBHAI SUTARIYA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
SANJIVKUMAR T PATEL, ADVOCATE for the Applicant(s) No. 1
MS SHRUTI PATHAK, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 04/04/2017
ORAL ORDER
1. By this application under Article 226 of the Constitution of India, the petitioner has a grievance to redress as regards the inaction on the part of the police authorities in not registering the FIR pursuant to the complaint lodged by the petitioner in writing to the Police Inspector, Bopal Police Station, Bopal, Ahmedabad, dated 26/02/2017.
2. The Police Inspector, Bopal Police Station, Bopal, Ahmedabad, shall look into the complaint at Annexure'A' to the petition and take a decision whether the same discloses commission of any cognizable offence or not. After perusal of the complaint and inquiry, if any, the Police Inspector, Bopal Police Station, Bopal, Ahmedabad, is of the view that the same discloses commission of a cognizable offence, then, in such circumstances, the First Information Report be registered forthwith. However, if the Police Inspector, Bopal Police Station, Bopal, Ahmedabad, is of the view that no case is made out for the registration Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Apr 05 00:43:19 IST 2017 R/SCR.A/2259/2017 ORDER of the FIR, then, in such circumstances, the petitioner be informed in writing about the same by giving reasons in brief within a period of fortnight from today.
3. With the above direction, this application is disposed of. I clarify that I have otherwise not gone into the merit of the matter. Direct service is permitted.
(J.B.PARDIWALA, J.) aruna Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Apr 05 00:43:19 IST 2017