Pramodbhai Vrajlal Thakkar Legal ... vs State Of Gujarat
2023 Latest Caselaw 2332 Guj

      R/CR.MA/2722/2021                        ORDER DATED: 16/03/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              R/CRIMINAL MISC.APPLICATION NO. 2722 of 2021
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     PRAMODBHAI VRAJLAL THAKKAR LEGAL HEIRS OF LATE VRAJLAL
                    PURSOTTAMDAS THAKKAR
                             Versus
                       STATE OF GUJARAT
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Appearance:
CHETANKUMAR K SHAH(7364) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                   Date : 16/03/2023
                    ORAL ORDER

1. This application is preferred by the legal heirs of the original complainant. The original complaint was under the provisions of the Negotiable Instruments Act. The impugned judgment and order was pronounced on 17.03.2020. Thereafter, the original complainant has expired on 04.06.2020. The record indicates that the appeal came to be preferred on 09.02.2021, which was filed by the legal heirs of the original complainant.

2. This Court had passed specific order on 30.03.2021 in connection with the provisions for pursing appeal through legal heirs of the original complainant or to make necessary application as per the provisions of law in that regard. Thereafter, the matter has appeared on several occasions before this Court, but no steps have been taken by the applicant / appellant nor the learned advocate has remained present before this Court. Hence, the present application stands dismissed.

(A.Y. KOGJE, J) GIRISH