[Cites 9, Cited by 0]
Gujarat High Court
Chhatrasinh Fatehsinh Vaghela vs State Of Gujarat on 22 April, 2026
NEUTRAL CITATION
R/CR.RA/75/2014 JUDGMENT DATED: 22/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION (AGAINST ORDER
PASSED BY SUBORDINATE COURT) NO. 75 of 2014
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
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Approved for Reporting Yes No
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CHHATRASINH FATEHSINH VAGHELA
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR.NISARG P RAVAL(7262) for the Applicant(s) No. 1
MR ROHAN RAVAL, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2,3,4
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 22/04/2026
JUDGMENT
1) Today, the matter is called out thrice but the learned Advocate
for the applicant remained absent. Hence, in view of the
judgment of the Hon'ble Supreme Court in the case of Taj
Mohammad Vs. State of Uttar Pradesh, in Criminal Appeal
No.2421 of 2023, decided on 11.08.2023, this Court has
considered the averments made in the present revision
application as well as the material placed on record and has
NEUTRAL CITATION
R/CR.RA/75/2014 JUDGMENT DATED: 22/04/2026
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proceeded to decide the matter in absence of the applicant
based on available material on record.
2) By way of present revision application the applicant has prayed
for quashing and setting aside the judgment and order dated
10.09.2013 passed by the learned Judicial Magistrate First Class,
Muni Court, Vadodara, in Criminal Inquiry No.693 of 2013, and
further to allow the prayers as prayed for in the said Criminal
Inquiry.
3) Perusing the record it appears that the applicant has approached
Gorva Police Station with an application dated 21.10.2011 to
register the complaint under Sections 420, 463, 465, 468, 471,
120 and 114 of the Indian Penal Code but the Police Inspector,
Gorva Police Station, failed to register the complaint though
cognizable offence was made out hence he has requested to
direct the concerned Police Inspector to register the offence and
inquiry under Section 154 of the Code of Criminal Procedure and
in this regard Criminal Inquiry came to be registered. Having
heard the learned Advocate for the applicant, the learned
Magistrate came to the conclusion that after conducting the
preliminary inquiry by the concerned police officer no offence
was made out hence communication was made to the present
applicant also. Once the police come to the conclusion then
other remedy is available to the applicant to approach the police
NEUTRAL CITATION
R/CR.RA/75/2014 JUDGMENT DATED: 22/04/2026
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to register the complaint rather to file appropriate proceeding
straightaway sought the direction to direct the police authority
to register the complaint but such direction is not permissible
under the Code. In view of the above, the reasons assigned by
the learned Judicial Magistrate First Class, Muni Court,
Vadodara, in order dated 10.09.2013, does not call for any
interference of this Court.
4) Accordingly, no case is made out and hence the present revision
application stands dismissed.
(HASMUKH D. SUTHAR,J)
ANKIT JANSARI
