Jadiben Jesangbhai Parmar vs State Of Gujarat
2025 Latest Caselaw 6747 Guj

Gujarat High Court

Jadiben Jesangbhai Parmar vs State Of Gujarat on 18 September, 2025

                                                                                                                NEUTRAL CITATION




                              R/SCR.A/12716/2025                                  ORDER DATED: 18/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                               R/SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
                                           FIR/COMPLAINT) NO. 12716 of 2025
                        ==========================================================
                                                      JADIBEN JESANGBHAI PARMAR
                                                                 Versus
                                                        STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR KRUNAL R JUWALIYA(13190) for the Applicant(s) No. 1
                        RAHULKUMAR V MAKWANA(8962) for the Applicant(s) No. 1
                        MR ADITYA JADEJA, APP for the Respondent(s) No. 1
                        ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 18/09/2025
                                                            ORAL ORDER

1. Heard learned advocates for the respective parties.

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

3. 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.

4. However, the respondent authority is directed to inform about the outcome of the written complaint filed by the petitioner at (Annexure-A) preferably within four weeks.

5. With the above direction, the application stands disposed of. It is clarified that this Court has not gone into the merits of the case. The liberty is reserved in favour of the petitioner to approach the appropriate forum against any adverse decision passed by the police authority. Direct service is permitted.

(HASMUKH D. SUTHAR,J) ALI