Gujarat High Court
Ashish Kumar Mishra vs State Of Gujarat on 9 March, 2026
NEUTRAL CITATION
R/CR.MA/968/2025 ORDER DATED: 09/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 968 of
2025
In F/CRIMINAL APPEAL/990/2025
With
F/CRIMINAL APPEAL NO. 990 of 2025
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ASHISH KUMAR MISHRA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MA VARRIKA SINGH for MR SAURABH M PATEL(5019) for the Applicant(s)
No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 2
MS MEGHA CHITALIYA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 09/03/2026
ORAL ORDER
1. This application is filed under Section 419(4) of the Bharatiya Nagrik Suraksha Sanhita, 2023 ('BNSS' for short) by the Complainant seeking leave to appeal to challenge the judgment and order impugned passed by the learned trial Court, whereby the Ld. Trial Court had acquitted the Respondent/s-Accused of charge under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the `NI Act' for short).
2. Learned advocate for the appellant seeks permission to withdraw this application, in view of the latest decision rendered by this Court in the case of Shivsinh Page 1 of 3 Uploaded by M.H. DAVE(HC00193) on Mon Mar 09 2026 Downloaded on : Mon Mar 09 22:54:21 IST 2026 NEUTRAL CITATION R/CR.MA/968/2025 ORDER DATED: 09/03/2026 undefined Ganpatsinh Solanki V/s State of Gujarat & Anr. being Criminal Miscellaneous Application Nos. 12753 of 2019 with 12908 of 2019 on 23.12.2025, wherein, after considering the various judgments of the Hon'ble Supreme Court, more particularly, the judgment in the matter of M/s Celestium Financial V/s A.Gyanasekaran etc. reported in 2025 INSC 804, has observed and held that the Complainant, in a complaint under Section 138 of the N.I. Act, being a Victim, has a specific right to appeal under proviso of Section 372 of the Code (Section 413 of BNSS) to the Court which is immediately superior in hierarchy i.e., the Sessions Court, with a liberty to file appropriate appeal under Section 372 of the Code (Section 413 of BNSS) and prayed that the period that may be consumed in filing the present appeal, may not be counted as delay in filing such appeal before the concerned Court.
3. Permission as prayed for is granted. The present application as well as the connected appeal are disposed of as withdrawn, with a liberty to file appropriate appeal/s before the concerned Court, within a period of four months from the date of this order. Record and proceedings, if lying with this Court, be remitted back to the concerned Court forthwith.
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NEUTRAL CITATION R/CR.MA/968/2025 ORDER DATED: 09/03/2026 undefined
4. It is clarified that the period that may be consumed in filing the present appeal may not be counted as delay in filing such appeal before the concerned Court. Moreover, the certified copy of the impugned judgment, be handed over to the applicant/appellant, as per Rules, if asked for. It is open for the parties to agitate all the grievance before the concerned Court afresh.
5. It is clarified that this Court has not gone into the merits of the matter at this stage.
(SANJEEV J.THAKER,J) M.H. DAVE Page 3 of 3 Uploaded by M.H. DAVE(HC00193) on Mon Mar 09 2026 Downloaded on : Mon Mar 09 22:54:21 IST 2026