Atulbhai Ghordhanbhai Valand vs State Of Gujarat
2025 Latest Caselaw 7456 Guj

Gujarat High Court

Atulbhai Ghordhanbhai Valand vs State Of Gujarat on 13 October, 2025

                                                                                                          NEUTRAL CITATION




                              R/SCR.A/12522/2025                             ORDER DATED: 13/10/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                              R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 12522 of 2025
                        ==========================================================
                                            ATULBHAI GHORDHANBHAI VALAND
                                                          Versus
                                               STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR YASHKUMAR S PANDYA(11704) for the Applicant(s) No. 1
                        MR 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

1. By way of present petition, the petitioner seeks direction to the respondent authority to consider his compliant made by him to the respondent authority.

2. Heard learned advocates for the respective parties.

3. It appears that the applicant, without approaching the appropriate authority, has directly approached this Court.

4. 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.

5. With the above direction, the application stands disposed of accordingly.

(HASMUKH D. SUTHAR,J) ALI