Pravinbhai Gordhanbhai Patel vs State Of Gujarat & 6 on 11 November, 2014

[Cites 1, Cited by 5]

Gujarat High Court

Pravinbhai Gordhanbhai Patel vs State Of Gujarat & 6 on 11 November, 2014

Bench: J.B.Pardiwala

         R/SCR.A/4688/2014                                                ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
                      FIR/COMPLAINT) NO. 4688 of 2014

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             PRAVINBHAI GORDHANBHAI PATEL....Applicant(s)
                              Versus
                STATE OF GUJARAT & 6....Respondent(s)
================================================================
Appearance:
MR NK MAJMUDAR, ADVOCATE for the Applicant(s) No. 1
MS HB PUNANI, APP for the Respondent(s) No. 1
================================================================

         CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
 
                                Date : 11/11/2014 
                                  ORAL ORDER

1. By this writapplication under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: 8(A) This Honourable Court be pleased to admit the present petition;

(B) This Honourable Court be pleased to issue appropriate writ, order or direction and be further pleased to direct the respondents herein register the FIR by incorporating the words and by incorporating the actual information narrated by the petitioner in the application dated 22nd October, 2014 {Annexure "B" hereto} given by the petitioner to the office of the District Superintendent of Police, District: Anand and the aforesaid FIR being Crime Register No.II3069 of 2014 dated 22nd October, 2014 {Annexure "C" hereto} lodged by the petitioner before the Anand Rural Police Station be ordered to be incorporated by addition of actual incident stated in the aforesaid application and suitable direction may kindly be issued upon the concerned respondent authorities to register the FIR by incorporating the incidence narrated by the petitioner in the application and further be pleased to issue further direction and be pleased to direct the District Superintendent of Police, District: Anand - the respondent No.2 herein carry out Page 1 of 2 R/SCR.A/4688/2014 ORDER investigation in connection with the aforesaid FIR being Crime Register No.II3069 of 2014 dated 22nd October, 2014 {Annexure "C" hereto} lodged by the petitioner before the Anand Rural Police Station and appropriate directions may kindly be issued in this regard;

(C) Pending admission, hearing and final disposal of this petition, this Hon'ble Court be pleased to grant interim/adinterim relief and be further pleased to direct the concerned police authorities to register the FIR on the basis of information given by the petitioner on the basis of application dated 22nd October, 2014 {Annexure "B" hereto} given to the office of the District Superintendent of Police, District: Anand approximately at 07:25 P.M. on 22nd October, 2014, by way of interim/ adinterim relief, till the present petition is being finally heard and decided by this Hon'ble Court;

(D) This Honourable Court be pleased to pass any such other and/or further order/s, thought just and proper, in the interest of justice."

2. It appears that the petitioner has filed an application dated 22.10.2014 addressed to the District Superintendent of Police, Anand regarding the subject matter of the present petition.

3. The D.S.P. shall consider the same at the earliest and dispose of the same in accordance with law.

4. With the above observation and direction, this application is disposed of. Direct service is permitted.

(J.B.PARDIWALA, J.) aruna Page 2 of 2

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