Gujarat High Court
Narendra Gumanbhai Modi vs State Of Gujarat on 23 November, 2022
Author: Gita Gopi
Bench: Gita Gopi
R/CR.MA/14500/2022 ORDER DATED: 23/11/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 14500 of 2022
In R/CRIMINAL APPEAL NO. 1568 of 2022
==========================================================
NARENDRA GUMANBHAI MODI
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR DHRUV K DAVE(6928) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR.HARDIK MEHTA APP for the Respondent(s) No. 1
==========================================================
CORAM:HONOURABLE MS. JUSTICE GITA GOPI
Date : 23/11/2022
ORAL ORDER
[1] Mr.S.S.Vayeda, learned advocate for Mr.Dhruv Dave, learned advocate appearing on behalf of the applicant submits that the learned trial Court has wrongly appreciated the complaint to prove the legal debts and liabilities where the issue has been raised that the signed cheque has been misused since it was given for remitting the shares. He further submits that had it been cancelled, certainly, an endorsement of cancelled cheque would be reflected on the cheque itself.
[2] Considering the submissions and the averments Page 1 of 2 Downloaded on : Fri Dec 23 23:47:15 IST 2022 R/CR.MA/14500/2022 ORDER DATED: 23/11/2022 made in the application, leave to appeal is granted. The application stands disposed of.
(GITA GOPI,J) Manoj Page 2 of 2 Downloaded on : Fri Dec 23 23:47:15 IST 2022