S MUKANCHAND BOTHRA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition has been filed by the petitioner praying for a direction to the third respondent police to register the complaint dated 04.01.2013 submitted by the petitioner to the first respondent which is pending on the file of the third respondent.

(2.) HEARD the petitioner, who is appeared as party-in-person and the learned Additional Public Prosecutor.

(3.) THE petitioner submitted that the said Anbarasu, by misusing the Government Emblem, had committed an offence under Section 3 of The State Emblem of India (Prohibition of Improper Use) Act, 2005, (hereinafter referred to as 'the Act') which is as follows:-