NATWARBHAI MANGALBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for direction to register complaint dtd. 10/4/2014/11/4/2014 registered as LAR No.218 of 2014 as FIR with Taluka Police Station (Rural), Kothi Kacheri, Vadodara in the alternative, to transfer investigation to Crime Branch in respect of the aforesaid complaint as stated above.

(2.) Notice came to be issued on 1/5/2017. When the matter was taken up for hearing on 12/12/2022, the following order came to be passed :-

(3.) This is a second round of litigation initiated at the instance of the complainant - applicant herein. The applicant preferred Special Criminal Application No.3275 of 2014 wherein the applicant herein had prayed for direction that the complaint which was produced at Annexure-I dtd. 10/4/2014/11/4/2014 was not property processed by the concerned Police Inspector. By order dtd. 10/9/2014, the said application came to be disposed of with a direction that appropriate decision be taken by the respondent authority on its own merits. The said order dtd. 10/9/2014 passed in Special Criminal Application No.3275 of 2014, duly produced on record at page No.27, which reads thus:-