Sahdevbhai Dhulabhai Bariya vs State Of Gujarat
2021 Latest Caselaw 13595 Guj

       R/CR.RA/568/2021                                    ORDER DATED: 07/09/2021




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL REVISION APPLICATION NO. 568 of 2021
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              SAHDEVBHAI DHULABHAI BARIYA
                            Versus
                      STATE OF GUJARAT
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Appearance:
RAFIK LOKHANDWALA(5590) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS CM SHAH, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                 Date : 07/09/2021

                                     ORAL ORDER

Shri Salim Saiyed, learned advocate, states that he has instructions to appear for respondent no.2 herein - original complainant. He has submitted that the Criminal Revision Application is filed challenging the judgment of conviction and order of sentence, which is confirmed by even the appellate Court where the accused was tried for an offence under Section 138 of the Negotiable Instruments Act, 1881. However, parties have arrived at an amicable settlement and for the purpose he seeks time to file affidavit of the original complainant.

Registry is directed to accept the Vakalatnama of the learned advocate for respondent no.2 and accept the affidavit that might be filed by him.

Stand over to 14.09.2021.

(UMESH A. TRIVEDI, J.) siji