Baldevbhai Motibhai Makwana vs State Of Gujarat
2025 Latest Caselaw 4886 Guj

Gujarat High Court

Baldevbhai Motibhai Makwana vs State Of Gujarat on 18 June, 2025

                                                                                                                 NEUTRAL CITATION




                             R/SCR.A/16398/2023                                    ORDER DATED: 18/06/2025

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                        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 16398 of 2023
                      ==========================================================
                                     BALDEVBHAI MOTIBHAI MAKWANA
                                                    Versus
                                         STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR BM MANGUKIYA(437) for the Applicant(s) No. 1
                      MS BELA A PRAJAPATI(1946) for the Applicant(s) No. 1
                      MR SOAHAM JOSHI, APP for the Respondent(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 18/06/2025
                                                            ORAL ORDER

By way of present petition under Article 226 of the Constitution of India, the petitioner has sought for the direction directing the respondent No.2 to comply with the judgment and order rendered by the Hon'ble Supreme Court in the case of Satender Kumar Antil vs. CBI and Anr. reported in (2022)10 SCC

Perusing the report dated 18.06.2025 of the Police Inspector, Dholka Police Station, which is taken on record, it appears that the investigating agency has followed the dictum laid down in the case of Satender Kumar Antil (Supra) and even charge-sheet is filed.

In view of above, no case is made out to issue any direction in exercise of power under Article 226 of the Constitution of India and the present petition is disposed of accordingly.

(HASMUKH D. SUTHAR, J.) Ajay