Navinchandra Shankarlal Thakar vs The State Of Gujarat
2025 Latest Caselaw 734 Guj

Gujarat High Court

Navinchandra Shankarlal Thakar vs The State Of Gujarat on 9 July, 2025

                                                                                                                    NEUTRAL CITATION




                               R/CR.A/418/2005                                     ORDER DATED: 09/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                                                 R/CRIMINAL APPEAL NO. 418 of 2005
                                                               With
                                                 R/CRIMINAL APPEAL NO. 104 of 2006


                        ===============================================================
                                                 NAVINCHANDRA SHANKARLAL THAKAR
                                                               Versus
                                                       THE STATE OF GUJARAT
                        ===============================================================
                        Appearance:
                        MR MB RANA(2760) for the Appellant(s) No. 1
                        MR VH KANARA(1881) for the Appellant(s) No. 1
                        MS ASMITA PATEL, APP for the Opponent(s)/Respondent(s) No. 1
                        ===============================================================

                             CORAM:HONOURABLE MR. JUSTICE VIMAL K. VYAS

                                                              Date : 09/07/2025

                                                               ORAL ORDER

1. The Criminal Appeal No.418 of 2005 has been preferred by

the appellant-original accused under Section 374 of the Code of

Criminal Procedure, 1973, against the judgment and order of

conviction and sentence; whereas, the Criminal Appeal No.104 of

2006 has been preferred by the State under Section 377 of the

Code of Criminal Procedure, 1973, for enhancement of the

sentence imposed against the present appellant-accused vide

judgment and order of conviction and sentence dated

16.02.2005 passed by the learned Special Judge and Additional

Sessions Judge, Fast Track Court No.6, Jamnagar, in Special

NEUTRAL CITATION

R/CR.A/418/2005 ORDER DATED: 09/07/2025

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Case No.11 of 1998, whereby the learned Special Judge

convicted the present appellant-accused for the offence

punishable under Sections 7 and 13(2) of the Prevention of

Corruption Act, 1988, and consequently, sentenced him to

undergo rigorous imprisonment for a period of two years along

with fine of Rs.1,000=00, and in making default of payment of

fine, to undergo further imprisonment for six months.

2. Today, learned APP Ms.Asmita Patel appearing for the

respondent-State has tendered a report dated 12.02.2025

addressed to the Superintendent, Additional Sessions Court,

Jamnagar, by Shri P.R.Jadeja, A.S.I., A.C.B. Police Station,

Jamnagar, along with a copy of the death certificate of the

appellant-original accused, namely, Navinchandra Shankarlal

Thakar, which are ordered to be taken on record.

3. Upon perusing the death certificate, it appears that the

appellant-original accused - Navinchandra Shankarlal Thakar

has expired on 05.04.2014.

4. In view of the death of the appellant-original accused, the

NEUTRAL CITATION

R/CR.A/418/2005 ORDER DATED: 09/07/2025

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present Criminal Appeals would not survive and the same stand

abated.

(VIMAL K. VYAS, J.) /MOINUDDIN