Mit Sureshbhai Patel Through ... vs State Of Gujarat
2021 Latest Caselaw 9605 Guj

     R/SCR.A/6530/2021                           ORDER DATED: 27/07/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 6530 of 2021

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 MIT SURESHBHAI PATEL THROUGH GENERAL POWER OF ATTORNEY
          HOLDER DIVYESHKUMAR JITENDRABHAI PATEL
                           Versus
                 STATE OF GUJARAT & 1 other(s)
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Appearance:
DARSHIT R BRAHMBHATT(8011) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                             Date : 27/07/2021

                               ORAL ORDER

Mr. Darshit R. Brahmbhatt, learned advocate appearing on behalf of the applicant submits that the petitioner is a power of attorney holder has gone to the Court of learned Judicial Magistrate First Class, Vaso, for filing a complaint under Section 138 of the Negotiable Instruments Act. Learned advocate for the applicant submits that the complaint was not registered and the learned Judge has misinterpreted the judgments produced in support of the complaint. Learned advocate for the applicant states that he would like to amend the status of the respondent No.2 by adding the Registrar, Vaso.

Amendment is allowed.

Let notice be issued to the respondents making it returnable on 03rd August, 2021.

(GITA GOPI,J) A.M.A. SAIYED