Chetan Purushottam Odich vs State Of Gujarat
2025 Latest Caselaw 829 Guj

Gujarat High Court

Chetan Purushottam Odich vs State Of Gujarat on 11 July, 2025

                                                                                                                        NEUTRAL CITATION




                             R/CR.MA/13519/2025                                        ORDER DATED: 11/07/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                                 13519 of 2025

                                   In R/CRIMINAL REVISION APPLICATION NO. 1066 of 2025

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                                                    CHETAN PURUSHOTTAM ODICH
                                                               Versus
                                                      STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        MR N R DESAI(6504) for the Applicant(s) No. 1
                        MS. JYOTI BHATT ADDITIONAL PUBLIC PROSECUTOR for the
                        Respondent(s) No. 1
                        ==========================================================

                           CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                              Date : 11/07/2025

                                                               ORAL ORDER

1. Learned advocate Mr.Shivrajsingh B. Rathore submitted that he has instructions to appear on behalf of the respondent No.2 original complainant. Respondent No.2 is also present virtually.

2. The present application has been preferred by the present applicant challenging the concurrent judgment of the learned trial Court, wherein the learned Trial Court, convicting the present applicant under Section 138 of the Negotiable Instruments Act and there is a delay of 96 days preferring this revision application. Further, it is submitted that the present

NEUTRAL CITATION

R/CR.MA/13519/2025 ORDER DATED: 11/07/2025

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applicant is in judicial custody. The matter has been amicably settled between the parties. Hence delay is condoned.

3. Registry is directed to give Criminal Revision Number to this matter and placed before this Court today.

Direct service permitted.

(L. S. PIRZADA, J) HRT