Gujarat High Court
Mahesh Mohanlal Shah vs State Of Gujarat on 8 July, 2025
NEUTRAL CITATION
R/SCR.A/12518/2024 ORDER DATED: 08/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 12518 of 2024
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MAHESH MOHANLAL SHAH
Versus
STATE OF GUJARAT & ANR.
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Appearance:
HARI K BRAHMBHATT(9070) for the Applicant(s) No. 1
MS KRINA CALLA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 08/07/2025
ORAL ORDER
1. When the matter is taken up for hearing, none appears for the petitioner. The matter is taken up for hearing with the assistance of learned APP.
2. Present petition under Article 226 of the Constitution of India r/W.528 of BNSS is filed seeking quashment of impugned judgment dated 12.03.2024 passed by the learned Additional Judicial Magistrate, Vapi in Criminal Case No.3934 of 2023.
3. Having heard learned advocate for the respective parties and perusing the record it appears that the petitioner has directly approached this Court challenging the judgment and order of conviction without resorting to the alternative statutory remedy available to the petitioner and hence, as per the law laid down by this Court in the case of Bhoomi Exim & Anr. Vs. State of Gujarat & Anr. (SCR.A/12711/2023, dtd. 07.10.2023); Arun Shankar Shukla Vs. State of U.P & Ors, reported in 1999 (6) SCC 146 and Hamida Vs. Rashid alias Rasheed and Ors. reported in (2008) 1 SCC 474, this Court is not inclined to entertain the present petition. The Hon'ble Apex Court in the case of Hamida (Supra) has been pleased to observe in Head-
Page 1 of 2 Uploaded by ALI ISTAYAK(HC01093) on Tue Jul 08 2025 Downloaded on : Tue Jul 08 23:48:18 IST 2025NEUTRAL CITATION R/SCR.A/12518/2024 ORDER DATED: 08/07/2025 undefined note B as under:
"B. Criminal Procedure Code, 1973 - S.482 - Inherent powers of High Court - Scope - Limits of - Alternative remedy - Availability of - Effect - Held, has to be exercised sparingly with circumspection and in rare cases and that too to correct patent illegalities or when some miscarriage of justice is done - Practice of High Courts in entertaining petitions under S.482, when there was an effective alternative remedy available, deprecated - Ends of justice would be better served if valuable time of the Court is spent in hearing those appeals rather than entertaining petitions under S.482 CrPC at an interlocutory stage which are often filed with some oblique motive in order to circumvent the prescribed procedure, as in the instant case, or to delay the trial which enable the accused to win over the witnesses by money or muscle power or they may become disinterested in giving evidence, ultimately resulting in miscarriage of justice (paras 7, 8 and 13)"
4. It is also appropriate to refer to the decision of Hon'ble Supreme Court in the case of Manoj Vasudev Sompura Vs. State of Gujarat reported in 2024 (3) GLR 1737 and Sharad Jethalal Savla Vs. State of Gujarat & Ors. in CRMA No.19862/2025.
5. In view of the above decisions as well as the fact that statutory remedy is available under law, this Court is not inclined to entertain the present petition in exercise of power under Article 226 of the Constitution of India and Sec.528 of BNSS. Accordingly, present petition is dismissed. It is made clear that this Court has not gone into the merits of the matter. However, the petitioner is at liberty to file appropriate proceedings before appropriate forum.
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