Hari-Om Credit Co-Operative Society ... vs State Of Gujarat
2024 Latest Caselaw 4603 Guj

Gujarat High Court

Hari-Om Credit Co-Operative Society ... vs State Of Gujarat on 11 June, 2024

                                                                                   NEUTRAL CITATION




    R/CR.A/1953/2010                                ORDER DATED: 11/06/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 1953 of 2010

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              HARI-OM CREDIT CO-OPERATIVE SOCIETY LTD
                               Versus
                      STATE OF GUJARAT & ANR.
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Appearance:
MR.HIREN M MODI(3732) for the Appellant(s) No. 1
MR GAURANG K PATEL(2613) for the Opponent(s)/Respondent(s) No. 2
MR.JAY MEHTA ADDL. PUBLIC PROSECUTOR for the
Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                Date : 11/06/2024

                                 ORAL ORDER

1. This appeal is filed challenging the judgment and order of

acquittal passed by the learned Judicial Magistrate, First

Class, Visnagar in criminal case No.1182 of 2003 dated

07-07-2010.

2. Learned advocate Mr.Hiren Modi submits that during the

pendency of this appeal, the borrower of the loan namely

Bhagvandas Tekchand Dhanjani paid up entire dues and

the certificate was also issued by the complainant credit

society namely Hariom Cooperative Credit Society Ltd.

regarding releasing the hypothication/mortgage of the

property.

NEUTRAL CITATION

R/CR.A/1953/2010 ORDER DATED: 11/06/2024

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3. Learned advocate Mr.Modi has placed on record the

communication dated 07-04-2018 addressed to Talati-

cum-Mantri instructing to release the property from

mortgage, same is ordered to be taken on record.

Learned advocate Mr.Modi states that in view of the

above, no grievance survive and appeal be disposed of.

4. On the other hand, learned advocate Mr.Gaurang Patel

submits that respondent No.2 is the guarantor and

principal borrower has paid entire dues, therefore now

present appeal becomes infructuous.

5. In view of the above development, this appeal stands

disposed of as becomes infructuous.

(M. K. THAKKER,J) NIVYA A. NAIR