Rajesh Mevabhai Gajjar @ Rajesh ... vs State Of Gujarat
2025 Latest Caselaw 4770 Guj

Gujarat High Court

Rajesh Mevabhai Gajjar @ Rajesh ... vs State Of Gujarat on 16 June, 2025

                                                                                                                                  NEUTRAL CITATION




                              R/SCR.A/5364/2024                                                   ORDER DATED: 16/06/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 5364 of 2024

                        ==========================================================
                                 RAJESH MEVABHAI GAJJAR @ RAJESH KALUBHAI MISTRY
                                                      Versus
                                             STATE OF GUJARAT & ANR.
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                        Appearance:
                        MR. R. K. RAJPUT(6988) for the Applicant(s) No. 1
                        MR RN SHAH, APP for the Respondent(s) No. 1
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                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                                 Date : 16/06/2025
                                                                  ORAL ORDER

1. When the matter is called out, none appears for the applicant.

2. By way of this application, the applicant prays for quashing and setting aside the judgment and order dated 30.03.2024 passed in Criminal Revision Application No. 61 of 2014 by the learned 13th Additional District and Sessions Judge, as well as the order dated 02.03.2024 passed in the warrant cancellation application directing the applicant to deposit ₹5,00,000/- (Rupees five lakh only) by the learned5,00,000/- (Rupees five lakh only) by the learned Additional Senior Civil Judge and Judicial Magistrate First Class, Surat, in Criminal Case No. 14153 of 2018 under the Negotiable Instruments Act.

3. The application was filed on 25 th April, 2024. Till date, not a single appearance has been made by the learned advocate for the applicant.

NEUTRAL CITATION

R/SCR.A/5364/2024 ORDER DATED: 16/06/2025

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4. Considering the documents on record and the concurrent findings, no perversity is noticed in the orders passed by the Courts below so as to warrant interference under Articles 226 and 227 of the Constitution of India. Even otherwise, the matter is at the stage of recording of evidence, and an alternate remedy is also available to the applicant. Therefore, no case is made out to pass any order. The application stands dismissed accordingly.

(HASMUKH D. SUTHAR,J) ALI