Mukeshkumar Becharbhai Patel vs State Of Gujarat
2024 Latest Caselaw 1974 Guj

Gujarat High Court

Mukeshkumar Becharbhai Patel vs State Of Gujarat on 4 March, 2024

                                                                                 NEUTRAL CITATION




     R/CR.A/52/2009                               ORDER DATED: 04/03/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL APPEAL NO. 52 of 2009

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                      MUKESHKUMAR BECHARBHAI PATEL
                                  Versus
                         STATE OF GUJARAT & ANR.
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Appearance:
ADVOCATE NOTICE SERVED for the Appellant(s) No. 1
MR HARSHAD K PATEL(2844) for the Opponent(s)/Respondent(s) No. 2
MS. VRUNDA SHAH ADDL. PUBLIC PROSECUTOR for the
Opponent(s)/Respondent(s) No. 1
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                              Date : 04/03/2024

                               ORAL ORDER

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

acquittal dated 20-07-2004 passed by the Learned

Additional Sessions Judge, Himmatnagar in Criminal

Appeal No. 34/2001 reversing the judgment and order of

the conviction dated 20-10-2001 passed by the Learned

Judicial Magistrate First Class, Himmatnagar convicting

respondent No.2 for the offense punishable under section

138 of the Negotiable Instruments Act.

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

issued which was served as per the report filed by the

registry on 28-02-2022 however, no one appeared either

NEUTRAL CITATION

R/CR.A/52/2009 ORDER DATED: 04/03/2024

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in person or through an Advocate.

3. This appeal is pending since 2009 and no one

represented the appellant-original complainant.

4. In view of the above, this Court deems it fit to dispose of

this appeal with a liberty to revive in case of difficulty by

any of the parties.

5. This appeal is disposed of accordingly.

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