Santoshsingh Lallansingh ... vs State Of Gujarat
2021 Latest Caselaw 1127 Guj

        R/SCR.A/793/2021                                    ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
         R/SPECIAL CRIMINAL APPLICATION NO. 793 of 2021

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              SANTOSHSINGH LALLANSINGH KSHATRIYA
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR JITENDRA H SINGH(3199) for the Applicant(s) No. 1
MR. ANANTANAND J SINGH(10046) for the Applicant(s) No. 1
PRABHATSINH J PARMAR(7996) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                             Date : 25/01/2021

                              ORAL ORDER

Rule. Learned APP waives service of notice of rule for and on

behalf of the respondents.

By way of this application, the applicant has prayed to direct

the respondent No.2 to register the complaint dated 15.07.2020 as

FIR and to investigate the same in a fair manner.

Heard learned advocate for the applicant.

After hearing the learned advocate for the applicant, learned

APP has drawn the attention of this Court towards the judgment of

Hon'ble Apex Court rendered in case of M.Subramaniam V. S.Janki

passed in Criminal Appeal No. 102 of 2011 and the order passed

by this Court in Special Criminal Application No. 7886 of 2020 on

R/SCR.A/793/2021 ORDER

4th December, 2020 as well as order passed in Special Criminal

Application No. 6712 of 2020 on 15.12.2020.

At this juncture, learned advocate for the applicant has

requested this Court to permit the applicant to avail the alternative

remedy as provided under Section 156(3) of Code of Criminal

Procedure to approach the concerned learned JMFC Court for the

grievance raised by him in connection with the representation

made by the applicant to respondent no.2­Police Inspector,

Khokhra Police Station, Dist. Ahmedabad dated 15.07.2020.

Concerned learned Judicial Magistrate First Class may

decide the application made by the applicant independently

without influence of the order passed by this Court.

With these directions, this application stands disposed of.

Rule is made absolute to the aforesaid extent.

(B.N. KARIA, J) rakesh/