Kishorbhai Dansangbhai Parmar vs State Of Gujarat
2025 Latest Caselaw 6712 Guj

Gujarat High Court

Kishorbhai Dansangbhai Parmar vs State Of Gujarat on 17 September, 2025

Author: Umesh A. Trivedi

Bench: Umesh A. Trivedi

                                                                                                                    NEUTRAL CITATION




                              R/CR.A/2298/2009                                      ORDER DATED: 17/09/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                          R/CRIMINAL APPEAL NO. 2298 of 2009
                       ==========================================================
                                             KISHORBHAI DANSANGBHAI PARMAR
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR PRAVIN GONDALIYA(1974) for the Appellant(s) No. 1
                       BAILABLE WARRANT UNSERVED for the Opponent(s)/Respondent(s)
                       No. 2
                       MR. BHARGAV PANDYA, ADDL. PUBLIC PROSECUTOR for the
                       Opponent(s)/Respondent(s) No. 1
                       RULE NOT RECD BACK for the Opponent(s)/Respondent(s) No. 2
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                                          Date : 17/09/2025

                                                                ORAL ORDER

Mr. Rohan G. Vaghela, learned advocate for Mr. Pravin Gondaliya, learned advocate for the appellant, on instructions from his client, who is appellant herein, challenging the judgment and order of acquittal recorded in favour of the respondent - accused where appellant was original complainant prosecuting respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, submits that sole respondent - accused has expired.

In view of the fact that the sole respondent - accused has expired, this Appeal would abate on the death of the sole respondent.

In view thereof, this appeal stands disposed of as having been abated.

(UMESH A. TRIVEDI, J.) Lalji Desai