Manubhai Vallabhbhai Sardhara vs Bhupatsang Kanjibhai Dodiya
2026 Latest Caselaw 3689 Guj

Gujarat High Court

Manubhai Vallabhbhai Sardhara vs Bhupatsang Kanjibhai Dodiya on 15 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/CR.RA/1520/2026                                ORDER DATED: 15/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL REVISION APPLICATION (AGAINST CONVICTION -
                                 NEGOTIABLE INSTRUMENT ACT) NO. 1520 of 2026

                                                       With
                           CRIMINAL MISC. APPLICATION (FOR SUSPENSION OF SENTENCE)
                                                   NO. 1 of 2026
                               In R/CRIMINAL REVISION APPLICATION NO. 1520 of 2026
                      ==========================================================
                                           MANUBHAI VALLABHBHAI SARDHARA
                                                       Versus
                                          BHUPATSANG KANJIBHAI DODIYA & ANR.
                      ==========================================================
                      Appearance:
                      MR. UMAR FAROOQUI for MR. ZAMIR Z. SHAIKH(6857) for the Applicant(s)
                      No. 1
                      MR. VRUNDA SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                      No. 2,3
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE MAULIK J. SHELAT

                                                         Date : 15/05/2026

                                                           ORAL ORDER

1. Heard Mr. Umar Farooqui, learned Advocate appearing on

behalf of Mr. Zamir Z. Shaikh, learned Advocate for the

applicant.

2. At the outset, Mr. Farooqui, learned Advocate, would state

that due to inadvertence, a single revision application is filed

against the impugned common judgment and order dated

30.04.2026 passed by the Appellate Court in Criminal Appeal

NEUTRAL CITATION

R/CR.RA/1520/2026 ORDER DATED: 15/05/2026

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Nos. 53 / 54 / 55 / 56 of 2026. So, under the instructions of his

client, Mr. Farooqui, learned Advocate, would request this

Court to permit him to withdraw this revision application with

a liberty to file a fresh revision application against the

judgment and order passed in each appeal.

3. Permission as sought for is granted.

4. It is made clear that this Court has neither gone into nor

examined the merits of the matter.

5. The Registry shall return the certified copy of the impugned

judgment and order passed by the Courts below to the learned

Advocate for the applicant.

6. With the aforesaid liberty reserved in favour of the applicant,

the present revision application is disposed of as not pressed.

No order as to costs.

7. Criminal Misc. Application (For Suspension Of Sentence) No.

1 of 2026 also stands disposed of accordingly.

(MAULIK J. SHELAT, J) NILESH