Jay Chamunda Credit And Thrift Society ... vs State Of Gujarat
2025 Latest Caselaw 470 Guj

Gujarat High Court

Jay Chamunda Credit And Thrift Society ... vs State Of Gujarat on 1 July, 2025

Author: Umesh A. Trivedi

Bench: Umesh A. Trivedi

                                                                                                               NEUTRAL CITATION




                               R/CR.A/1541/2010                                 ORDER DATED: 01/07/2025


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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                         R/CRIMINAL APPEAL NO. 1541 of 2010
                        ======================================
                          JAY CHAMUNDA CREDIT AND THRIFT SOCIETY LTD. THRO'
                                             CHAIRMAN
                                               Versus
                                      STATE OF GUJARAT & ANR.
                        ======================================
                        Appearance:
                        MR JIGAR G GADHAVI(5613) for the Appellant(s) No. 1
                        MR TEJAS P SATTA(3149) for the Opponent(s)/Respondent(s) No. 2
                        MS. MEGHA CHITALIA, APP for the Opponent(s)/Respondent(s) No. 1
                        ======================================

                          CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                                            Date : 01/07/2025
                                                              ORAL ORDER

On soft copy being supplied, of the death certificate of

sole respondent No. 2 - accused, to the advocate for the

appellant as also learned APP, which is verified through the

In-Charge Police Inspector, Modhera Police station - Shri S.R.

Modi.

Pursuant thereto, Shri Modi, In-charge Police Inspector,

Modhera Police station has forwarded a copy of the death

certificate issued by Mehsana Nagarpalika and a certificate

issued by Talati-cum-Mantri of Motap Gram Panchayat, Taluka:

Becharaji, District: Mehsana, stating therein that she is

daughter of Senma Mohanbhai and wife of Senma Naranbhai

NEUTRAL CITATION

R/CR.A/1541/2010 ORDER DATED: 01/07/2025

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Kachrabhai and wife of his is no more. Said certificate is issued

pursuant to presentation of pedigree earlier as also copy of

death certificate.

The report addressed to the office of the Government

Pleader, High Court of Gujarat along with copy of death

certificate and the certificate issued by Talati-cum-Mantri of

Motap Gram Panchayat are ordered to be taken on record.

Since sole respondent - accused has expired, this appeal

challenging judgment and order of acquittal recorded in favor

of respondent No. 2 for an offence punishable under Section

138 of the Negotiable Instruments Act, 1881 stands abated.

In view thereof, this appeal stands disposed of having

been abated.

(UMESH A. TRIVEDI, J.) Raj