AMIN ABDULKARIM MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is listed from time to time for hearing. However, learned Advocate, Mr. M.M. Pathan, appearing for the petitioner has not remained present.

(2.) This petition is filed under Article 226 of the Constitution of India, wherein, the petitioner has prayed to direct Respondent No.2 to register the FIR, on the basis of the written complaint given by him on 10/9/2021.

(3.) Learned APP, at this stage, submitted that, if, the written complaint given by the petitioner is not registered as an FIR by the Respondent-authorities, then, it is always open to the petitioner to file a private complaint before the concerned Magisterial Court.