Gujarat High Court: A Bench of Sonia Gokani, J., while hearing the grievance of the petitioner regarding non-filing of FIR, ordered the authorities to do a necessary investigation after lodging FIR.

A writ petition was made by the petitioner who was aggrieved by non-registration of the first information report on the basis of complaint given in writing. S.D. Mansur, learned counsel for the petitioner contended that the offence being a cognizable offence doesn’t take away his right to lodge the FIR. Thus an application for appropriate order of the court was made by the petitioner.

Jirga Jhaveri, the learned counsel for the respondent, on the other hand, submitted that though a cognizable offence is made out, his first information report was not registered.

The Court after hearing the party relied on the Judgment of Lalita Kumari v. State of U.P., (2014) 2 SCC 1, which mandates that registration of FIR is mandatory under Section 154 of Code of  Criminal Procedure, 1973.  The Court held that the police officer cannot avoid his duty of registering the offence if the cognizable offence is disclosed and the action should be taken against erring officer who does not register the FIR. The court further held that in order to ascertain the information regarding the cognizable offence it was important to conduct the preliminary inquiry. The court thus instructed the respondents to lodge the report and conduct the preliminary inquiry within one week and further instructed the petitioner that if the action is not taken, it shall be open to him to approach the higher officials, as provided under Section 154(3) of the Code of Criminal Procedure, 1973.[Avdhesh Bhawaniprasad Yadav v. State of Gujarat, Special Criminal Application No. 930 of 2019, Order dated 07-02-2019]

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