Pasabhai @ Pareshbhai Versibhai Rabari vs State Of Gujarat
2025 Latest Caselaw 6748 Guj

Gujarat High Court

Pasabhai @ Pareshbhai Versibhai Rabari vs State Of Gujarat on 18 September, 2025

                                                                                                            NEUTRAL CITATION




                              R/SCR.A/12697/2025                              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. 12697 of 2025
                        ==========================================================
                                          PASABHAI @ PARESHBHAI VERSIBHAI RABARI
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR NITINBHAI M DESAI(13406) for the Applicant(s) No. 1
                        MR.KIRIT R CHAUDHARI(3745) 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. By way of the present petition, the petitioner seeks a direction to Respondent No. 2 to lodge an FIR.

3. Under AD No. 1 of 2025, the Investigating Officer has concluded that no offence is made out. As specific observations were also made vide order dated 26.06.2025 passed in Special Criminal Application No. 4308 of 2025. The final report has already been filed in the matter, and as per the said order, the applicant is at liberty to initiate appropriate proceedings, if so advised.

4. In view of the above and 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 direction. Accordingly, the petition stands dismissed. It is clarified that this Court has not gone into the merits of the case.

(HASMUKH D. SUTHAR,J) ALI