SAHIL ABDULSATTAR MANSURI Vs. SAFIMAHAMAD FAFIRBHAI MANSURI

JUDGEMENT

(1.) Leave granted.

(2.) Justice delayed is justice denied. While this proverb has been reiterated by Courts for time immemorial, the case at hand is an unfortunate occasion where despite repeatedly knocking the doors of the Courts below, there has been an inordinate delay of nearly two decades in the investigation of the criminal complaint, which compels interference by this Court.

(3.) The present appeal arises from the impugned order dtd. 26/6/2025 in Special Criminal Application (Direction) No. 2029 of 2024 passed by the High Court of Gujarat at Ahmedabad, whereby the writ petition preferred by the predecessor of the appellants praying for a direction to respondent no. 6 to file charge-sheet in their criminal complaint dtd. 14/9/2007, came to be dismissed.