Gujarat High Court
Harunshah Jummashah Deewan vs State Of Gujarat on 13 October, 2025
NEUTRAL CITATION
R/SCR.A/12483/2025 ORDER DATED: 13/10/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
FIR/COMPLAINT) NO. 12483 of 2025
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HARUNSHAH JUMMASHAH DEEWAN
Versus
STATE OF GUJARAT & ORS.
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Appearance:
SEHBAZHUSAN A KADRI(8012) for the Applicant(s) No. 1
MS VRUNDA SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 13/10/2025
ORAL ORDER
Heard learned advocates for the respective parties. It appears that the applicant, without approaching the appropriate authority, has directly approached this Court.
In view of the judgment passed by the Hon'ble Apex Court in the case of M. Subramaniam vs. S. Janki, reported in (2020) 16 SCC 728, no case is made out to pass any order.
However, it is open for the applicant to approach the appropriate forum. It is clarified that this Court has not gone into the merits of the case.
With the above direction, the application stands disposed of accordingly.
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