[Cites 4, Cited by 0]
Gujarat High Court
M/S Jupiter Automation Thro. Ritesh ... vs State Of Gujarat on 22 April, 2026
NEUTRAL CITATION
R/CR.MA/7434/2026 ORDER DATED: 22/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR RESTORATION) NO. 7434 of
2026
In R/CRIMINAL APPEAL/473/2025
With
R/CRIMINAL APPEAL NO. 473 of 2025
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M/S JUPITER AUTOMATION THRO. RITESH PRAKASHBHAI DALAL
Versus
STATE OF GUJARAT & ANR.
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Appearance:
KRUPABEN S LIMBACHIYA(7851) for the Applicant(s) No. 1
MS TARJANI K ANJARIA(12193) for the Applicant(s) No. 1
MR YUVRAJ BRAHMBHATT, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER
Date : 22/04/2026
ORAL ORDER
ORDER IN CRIMINAL MISC.APPLICATION (FOR RESTORATION)
NO. 7434 of 2026
1. The present application is filed seeking restoration of
the captioned matter.
2. This Court by an order dated 09.02.2026 had dismissed
the captioned matter in view of the fact that none
present in the second call, when the matter was called
out nor any request for adjournment was made.
3. Learned advocate for the applicant stated the reasons at
para no.4 of the application for not remaining present.
NEUTRAL CITATION
R/CR.MA/7434/2026 ORDER DATED: 22/04/2026
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4. Having heard learned advocate for the applicant
and having considered the application, sufficient
reasons have been mentioned in the application for
not remaining present when the matter was called
out. In view of the same, the present application is
allowed. The captioned matter is restored to its
original status.
ORDER IN R/CRIMINAL APPEAL NO. 473 of 2025
1. This is an acquittal appeal filed under Section 378
of the Code of Criminal Procedure, 1973 (hereinafter referred
to as `the Code' for short) / under Section 419 of the
Bharatiya Nagrik Suraksha Sanhita, 2023 (hereinafter
referred to as 'BNSS' for short) by the complainant against
the judgment and order impugned passed by the learned trial
Court, whereby the learned trial Court had acquitted the
respondent/s/accused of the charge under Section 138 of the
Negotiable Instruments Act, 1881 (hereinafter referred to as
the `NI Act' for short).
2. Heard learned advocate for the parties. Learned
APP has submitted that this matter is required to be
transferred in view of the recent decision of this Court
passed in Criminal Misc. Application No.12753 of 2019 with
NEUTRAL CITATION
R/CR.MA/7434/2026 ORDER DATED: 22/04/2026
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Criminal Misc. Application No.12908 of 2019.
3. Before entering into the merits of this case, this
Court deems it proper to refer to the latest decision rendered
by this Court in the case of Shivsinh Ganpatsinh Solanki V/s
State of Gujarat & Anr. being Criminal Miscellaneous
Application Nos. 12753 of 2019 with 12908 of 2019 on
23.12.2025, wherein, after considering the various judgments
of the Hon'ble Supreme Court, more particularly, the
judgment in the matter of M/s Celestium Financial V/s
A.Gyanasekaran etc. reported in 2025 INSC 804, has
observed and held that the Complainant, in a complaint
under Section 138 of the N.I. Act, being a Victim, has a
specific right to appeal under proviso of Section 372 of the
Code / Section 413 of the BNSS to the Court which is
immediately superior in hierarchy i.e., the Sessions Court.
Therefore, the applications for leave to appeal/appeal(s) which
are pending before this Court can be disposed of with a
direction to transfer the said application/appeal(s) to the
concerned Sessions Court.
4. In view of the above, learned advocate for the
petitioner requested to transfer the appeal to the concerned
Sessions Court.
NEUTRAL CITATION
R/CR.MA/7434/2026 ORDER DATED: 22/04/2026
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5. In view of the said request, this appeal is
disposed of with a direction to the Registry to transfer the
appeal to the concerned Sessions Court. After it is
transferred to the concerned Sessions Court, it has to be
treated as an Appeal under the proviso under Section 372 of
the Code / Section 413 of BNSS and numbered accordingly
and issue notice to the parties. The Registry is directed to
transfer the entire record of the case, including the certified
copies of the order impugned and record & proceedings, if
lying with this Court, to the concerned lower Appellate Court,
forthwith.
6. Considering that the matter has been pending for
considerable time, the learned lower Appellate Court is
required to make endeavour to dispose of the matter as
expeditiously as possible. It is clarified that this Court has
not gone into the merits of the matter at this stage.
(SANJEEV J.THAKER,J)
URIL RANA
