Patel Ankurkumar Lakshmanbhai ... vs State Of Gujarat
2022 Latest Caselaw 10188 Guj

     R/SCR.A/13100/2022                            ORDER DATED: 15/12/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 13100 of 2022
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     PATEL ANKURKUMAR LAKSHMANBHAI PROPRIETOR OF MATANGI
                         CORPORATION
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS MOXA THAKKAR, APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                            Date : 15/12/2022
                             ORAL ORDER

1. Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

2. With the consent of learned counsel appearing for the respective parties, the matter is taken up for final hearing today.

3. By way of the present application filed under Article 226 of the Constitution of India read with Section 482 of Cr.P.C., the applicant prays for quashment of order of non-bailable warrant dated 30.11.2022 issued by 2nd Additional Chief Judicial Magistrate, Ankleshwar in Criminal Case No.1556 of 2021.

4. The applicant was accused of the said criminal case, filed under Section 138 of the Negotiable Instruments Act by the complainant- respondent no.2 for dishonour of cheque. Admittedly, on the day of pronouncement of judgment, the applicant remained absent and

R/SCR.A/13100/2022 ORDER DATED: 15/12/2022

accordingly, he was convicted and ordered to undergo simple imprisonment for 6 months and also directed to deposit Rs.2,25,000/- before the Court concerned and out of which the amount of Rs.2,10,000/- to be given to respondent no.2, in default of which he has to undergo further simple imprisonment of 6 months.

5. Heard Mr. P.P. Majmudar, learned counsel for the petitioner and Ms. Moxa Thakkar, learned APP for the respondent State.

6. Having heard learned counsel appearing for the respective parties, this Court is of the view that, the issue involved in the present application is squarely covered by the decision of Coordinate Bench dated 22.02.2017 delivered in case of Ishwarbhai Hirabhai Chunara vs. State of Gujarat & Anr. (Special Criminal Application No.9112 of 2016) and therefore, without much discussion, the applicant is directed to appear before the trial Court concerned and permitted to file an application under Section 389(3) of the Cr.P.C. In the event of filing such application, the Court concerned shall pass appropriate orders in accordance with law. The Non-Bailable Warrant is converted into Bailable Warrant for a sum of Rs.10,000/- (Rupees Ten Thousand only) and the applicant shall furnish a bail bond of Rs.10,000/-.

7. The present application stands disposed of in the aforesaid terms accordingly. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(ILESH J. VORA,J) TAUSIF SAIYED