Sandeep Chandrakant Jariwala vs State Of Gujarat
2024 Latest Caselaw 279 Guj

Gujarat High Court

Sandeep Chandrakant Jariwala vs State Of Gujarat on 10 January, 2024

                                                                               NEUTRAL CITATION




    R/CR.A/1009/2018                             ORDER DATED: 10/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 1009 of 2018

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                       SANDEEP CHANDRAKANT JARIWALA
                                   Versus
                         STATE OF GUJARAT & 1 other(s)
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Appearance:
MS. KRUTI M SHAH(2428) for the Appellant(s) No. 1
NOTICE UNSERVED for the Opponent(s)/Respondent(s) No. 2
MS MONALI H. BHATT, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                             Date : 10/01/2024

                               ORAL ORDER

The endorsement on the cause-list shows that the

respondent no.2 is expired.

This Criminal Appeal is filed challenging the judgment

and order of acquittal dated 14.06.2018 passed by the learned

5th Additional Chief Judicial Magistrate, Surat in Criminal

Case No.6206 of 2017 under the provision of Section-138 of

the N.I. Act.

Ms. Kruti Shah, learned advocate for the appellant also

confirms about the death of sole respondent - accused.

NEUTRAL CITATION

R/CR.A/1009/2018 ORDER DATED: 10/01/2024

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In view of the above, the present Criminal Appeal is

disposed of as having become infructuous as the respondent -

accused has expired. Notice is discharged.

(M. K. THAKKER,J) A. B. VAGHELA