Ronak Ghanshyambhai Patel (Proprietor ... vs State Of Gujarat
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Gujarat High Court

Ronak Ghanshyambhai Patel (Proprietor ... vs State Of Gujarat on 4 August, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.RA/1027/2025                                  ORDER DATED: 04/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL REVISION APPLICATION (AGAINST ACQUITTAL -
                                 NEGOTIABLE INSTRUMENT ACT) NO. 1027 of 2025

                      ==========================================================
                             RONAK GHANSHYAMBHAI PATEL (PROPRIETOR OF PRERAK
                                               OVERSEAS)
                                                  Versus
                                         STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR SAURABH M PATEL(5019) for the Applicant(s) No. 1
                      PUBLIC PROSECUTOR for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                          Date : 04/08/2025

                                                            ORAL ORDER

Learned advocate for the applicant submitted that in

view of the judgment passed by the Hon'ble Apex Court in the

case of M/s. Celestium Financial Vs. A. Gnanasekaran

reported in 2025 (0) ZX (SC) 826 and more particularly,

considering the paragraph nos.8 to 10 of the judgment, the

District Court also has a jurisdiction to entertain the acquittal

appeal of the offence under Section 138 of the N.I. Act. So, he

sought permission to withdraw the present appeal with a

liberty to file before the concerned District Court. The present

revision application is disposed of as withdrawn.

Further, the present petitioner has a liberty to move an

NEUTRAL CITATION

R/CR.RA/1027/2025 ORDER DATED: 04/08/2025

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application before the concerned District Court for

condonation of delay to prefer the appeal and the same shall

be decided by the learned District Court in accordance with

law. Certified copy annexed along with the present revision

application be returned to the present applicant.

(L. S. PIRZADA, J) JCP