Bharatbhai Dalabhai Chaudhri vs State Of Gujarat
2025 Latest Caselaw 8346 Guj

Gujarat High Court

Bharatbhai Dalabhai Chaudhri vs State Of Gujarat on 26 November, 2025

                                                                                                          NEUTRAL CITATION




                             R/CR.RA/2295/2025                              ORDER DATED: 26/11/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/CRIMINAL REVISION APPLICATION (AGAINST CONVICTION -
                                   NEGOTIABLE INSTRUMENT ACT) NO. 2295 of 2025

                                                         With
                                      R/CRIMINAL MISC.APPLICATION NO. 24771 of 2025
                                                           In
                                    R/CRIMINAL REVISION APPLICATION NO. 2295 of 2025
                       ==========================================================
                                                 BHARATBHAI DALABHAI CHAUDHRI
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR KAMLESH S KOTAI(6150) for the Applicant(s) No. 1
                       MR TIRTHRAJ PANDYA, ADDL PUBLIC PROSECUTOR for the
                       Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                DESAI

                                                        Date : 26/11/2025

                                                         ORAL ORDER

ORDER IN CRIMINAL MISC. APPLICATION NO. 24771 OF 2025

Having heard learned advocates for the either sides

and having gone through the averments made in the

application, the delay caused in filing the main matter is

hereby condoned. Application is accordingly allowed.

NEUTRAL CITATION

R/CR.RA/2295/2025 ORDER DATED: 26/11/2025

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ORDER IN CRIMINAL REVISION APPLICATION NO. 2295 OF 2025

1. Mr. Kamlesh Kotai, learned advocate appearing for the

applicant submits on record an affidavit of the respondent

no. 2 - original complainant who is present before the court

today. He has been duly identified by Mr. Kamlesh Kotai,

learned advocate for the applicant. Respondent no. 2 -

original complainant has filed an affidavit wherein, he has

stated that, he has received the entire amount of

consideration and that, he does not wish to proceed with

the litigation. He has also stated that, he has no objection if

the conviction is quashed and set aside. The affidavit is

taken on record.

2. In view of the settlement arrived at between the parties

and in view of the fact that, now the original complainant

does not want to continue with the proceedings, the

impugned order and judgment of conviction dated

18.02.2025 passed by the 3 rd Additional Sessions Judge,

NEUTRAL CITATION

R/CR.RA/2295/2025 ORDER DATED: 26/11/2025

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Sabarkantha in Criminal Appeal No. 37 of 2022 and order

dated 14.03.2022 passed by the Additional Chief Judicial

Magistrate, Idar in Criminal Case No. 330 of 2017 as well

as consequential proceedings arising therefrom are hereby

quashed and set aside qua the applicant. The applicant

who is in jail shall be released forthwith, if not required in

connection with any other case.

3. In view of the aforesaid settlement between the

parties, present revision application is disposed of. In view

of disposal of main revision application, all connected

applications also stand disposed of. The Registry is

directed to transmit the record and proceedings to the

Tribunal forthwith, if any. Direct service is permitted

today.

(UTKARSH THAKORBHAI DESAI, J) DIVYA