Gujarat High Court
Chetan Purushottam Odich vs State Of Gujarat on 11 July, 2025
NEUTRAL CITATION
R/CR.MA/13547/2025 ORDER DATED: 11/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
13547 of 2025
In R/CRIMINAL REVISION APPLICATION NO. 1067 of 2025
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CHETAN PURUSHOTTAM ODICH
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR N R DESAI(6504) for the Applicant(s) No. 1
MS. JYOTI BHATT ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA
Date : 11/07/2025
ORAL ORDER
1. Learned advocate Mr.Shivrajsingh B. Rathore submitted that he has instructions to appear on behalf of the respondent No.2 original complainant. Respondent No.2 is also present virtually.
2. The present application has been preferred by the present applicant challenging the concurrent judgment of the learned trial Court, wherein the learned Trial Court, convicting the present applicant under Section 138 of the Negotiable Instruments Act and there is a delay of 96 days preferring this Page 1 of 2 Uploaded by MR.HIMAL.R. TRIVEDI(HCD0071) on Fri Jul 11 2025 Downloaded on : Fri Jul 11 23:50:33 IST 2025 NEUTRAL CITATION R/CR.MA/13547/2025 ORDER DATED: 11/07/2025 undefined revision application. Further, it is submitted that the present applicant is in judicial custody. The matter has been amicably settled between the parties. Hence delay is condoned.
3. Registry is directed to give Criminal Revision Number to this matter and placed before this Court today.
Direct service permitted.
(L. S. PIRZADA, J) HRT Page 2 of 2 Uploaded by MR.HIMAL.R. TRIVEDI(HCD0071) on Fri Jul 11 2025 Downloaded on : Fri Jul 11 23:50:33 IST 2025