Hareshbhai Raghavjibhai Variya vs State Of Gujarat
2022 Latest Caselaw 1522 Guj

   R/CR.MA/3278/2022                               ORDER DATED: 09/02/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 3278 of 2022
          In R/CRIMINAL MISC.APPLICATION NO. 3277 of 2022
                                With
                 R/CRIMINAL APPEAL NO. 342 of 2022
                                With
            R/CRIMINAL MISC.APPLICATION NO. 3277 of 2022
                  In CRIMINAL APPEAL NO. 342 of 2022
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                       HARESHBHAI RAGHAVJIBHAI VARIYA
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR ADITYA P MISTRI(11315) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR RC KODEKAR, ADDL PUBLIC PROSECUTOR for the Respondent(s) No.
1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 09/02/2022

                                ORAL ORDER

Order in Criminal Misc. Application No.3278 of 2022:

Heard learned advocate for the applicant and learned APP for the respondent - State. Present application has been filed for condonation of delay of 13 days in filing main Criminal Appeal. Considering the avernments made in the application and considering the submissions made by learned advocates appearing for the respective parties, present application is allowed. Delay of 13 days is hereby condoned. Application is disposed of accordingly.

R/CR.MA/3278/2022 ORDER DATED: 09/02/2022

Order in Criminal Misc. Application No.3277 of 2022:

This is an application for leave to appeal under Section 378(4) of the Code of Criminal Procedure filed against a judgment and order dated 11.12.2019 passed by the learned 8 th Additional Chief Judicial Magistrate, Surat in Criminal Case No.15824 of 2010, whereby the learned Judge has acquitted the respondent - accused from the offences punishable under Section 138 of the Negotiable Instruments Act.

Heard learned advocate for the applicant. Issue Notice returnable on 21.03.2022. Learned APP waives service of notice on behalf of respondent - State.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA