Ibrahimbhai Mahmadbhai Kalvat vs State Of Gujarat
2025 Latest Caselaw 7817 Guj

Gujarat High Court

Ibrahimbhai Mahmadbhai Kalvat vs State Of Gujarat on 11 November, 2025

                                                                                                             NEUTRAL CITATION




                            R/CR.RA/2111/2025                                  ORDER DATED: 11/11/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL REVISION APPLICATION (AGAINST CONVICTION -
                                 NEGOTIABLE INSTRUMENT ACT) NO. 2111 of 2025

                      ==========================================================
                                                IBRAHIMBHAI MAHMADBHAI KALVAT
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR DADHICHI L LIMBOLA(10936) for the Applicant(s) No. 1
                      MR.UTKARSH SHARMA,APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE P. M. RAVAL

                                                          Date : 11/11/2025

                                                           ORAL ORDER

Rule returnable forthwith. Learned Advocate Mr.Ashish M Makavana waives service of rule on behalf of the private respondent and learned APP Mr.Utkarsh Sharma waives service of rule on behalf of respondent-State.

Heard learned Advocate Mr.Dadhichi L Limbola for the applicant and the learned Advocate Mr.Ashish M Makavana for the original complainant. Considering the fact that the parties have settled the matter outside the court and an affidavit is also placed on record. In view of the same, the judgment of conviction passed by the Learned Judicial Magistrate, First Class, Mangrol in Criminal Case No.362 of 2020, vide judgment and order dated 06.08.2024 confirmed by the Ld. 2nd Additional Sessions Judge in Criminal Appeal No.36 of 2024, vide order dated 31.01.2025

NEUTRAL CITATION

R/CR.RA/2111/2025 ORDER DATED: 11/11/2025

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are quashed and set aside and the present petitioner is acquitted of all the charges under Section 138 of the Negotiable Instruments Act.

Rule is made absolute to the aforesaid extent.

(P. M. RAVAL, J) MOHD SAIF ULLAH