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Jitendra Chimanlal Parikh vs Chandrakant D Tank
2024 Latest Caselaw 2951 Guj

Citation : 2024 Latest Caselaw 2951 Guj
Judgement Date : 1 April, 2024

Gujarat High Court

Jitendra Chimanlal Parikh vs Chandrakant D Tank on 1 April, 2024

                                                                                  NEUTRAL CITATION




    R/CR.A/2393/2008                                ORDER DATED: 01/04/2024

                                                                                   undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 2393 of 2008

                                     With
                       R/CRIMINAL APPEAL NO. 2414 of 2008
==========================================================
                          JITENDRA CHIMANLAL PARIKH
                                    Versus
                          CHANDRAKANT D TANK & ANR.
==========================================================
Appearance:
ADVOCATE NOTICE UNSERVED for the Appellant(s) No. 1
MS.VRUNDA SHAH, APP for the Opponent(s)/Respondent(s) No. 2
==========================================================

 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                Date : 01/04/2024

                                 ORAL ORDER

1. This appeal is filed challenging the judgment and order

of acquittal passed in Criminal Case No. 36 of 1999 by

the learned Judicial Magistrate First Class, Balasinor

acquitting the respondent-accused from the offences

punishable under section 138 and 142 of the Negotiable

Instruments Act, 1881.

2. From the record, it transpires that the advocate notice

was issued which remained unserved as appellant no. 1

is not residing at given address as per the report

submitted by the Balasinor Police Station, Mahisagar

District.

NEUTRAL CITATION

R/CR.A/2393/2008 ORDER DATED: 01/04/2024

undefined

3. In view of the above, this matter is dismissed for non-

prosecution. Liberty is reserved in case of difficulty to

revive the same.

4. Hence, the appeals are disposed of accordingly.

(M. K. THAKKER,J) ARCHANA S. PILLAI

 
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