Gujarat High Court

Rajeshkumar Venishankar Joshi vs State Of Gujarat on 3 July, 2025

Author: Umesh A. Trivedi

Bench: Umesh A. Trivedi

                                                                                                                  NEUTRAL CITATION




                              R/CR.A/2300/2009                                     ORDER DATED: 03/07/2025

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                              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/CRIMINAL APPEAL NO. 2300 of 2009

                       ======================================
                                   RAJESHKUMAR VENISHANKAR JOSHI
                                                 Versus
                                        STATE OF GUJARAT & ANR.
                       ======================================
                       Appearance:
                       MR PRAVIN GONDALIYA(1974) for the Appellant(s) No. 1
                       MS MEGHA CHITALIA, ADDITIONAL PUBLIC PROSECUTOR for
                       the Opponent(s)/Respondent(s) No. 1
                       RULE NOT RECD BACK for the Opponent(s)/Respondent(s) No.
                       2
                       ======================================

                         CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                                      Date : 03/07/2025

                                                            ORAL ORDER

Mr. Rohan G. Vaghela, learned advocate for Mr. Pravin Gondaliya, learned advocate for the appellant, on instructions from his client, who is appellant herein, challenging the judgment and order of acquittal recorded in favour of the respondent - accused where appellant was original complainant prosecuting respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, submits that sole respondent - accused has expired.

In view of the fact that the sole respondent has expired, this Appeal would abate on the death of the sole respondent.

NEUTRAL CITATION

R/CR.A/2300/2009 ORDER DATED: 03/07/2025

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In view thereof, this appeal stands disposed of as having been abated.

(UMESH A. TRIVEDI, J.)

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