Gujarat High Court
Sanjeev Narula S/O M.L.Narula vs State Of Gujarat on 25 March, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/2802/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2802 of 2019
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SANJEEV NARULA S/O M.L.NARULA
Versus
STATE OF GUJARAT
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Appearance:
KRUPABEN D MEHTA(8974) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS SHRUTI PATHAK, APP (2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 25/03/2019
ORAL ORDER
1. Challenging the order of Additional Chief Metropolitan Magistrate, N.I. Act Court No.27, Ahmedabad in Criminal Case No. 1658 of 2016 and also the order dated 16.01.2019 passed by the learned Additional Sessions Judge, Court No.23, City Civil Court, Ahmedabad in Criminal Revision Application No.270 of 2018, this petition has been preferred.
2. It appears that a detailed order came to be passed by the Court of learned Additional Chief Metropolitan Magistrate which has been confirmed by the learned Additional Sessions Judge.
3. On a query raised by this Court to learned advocate for Page 1 of 2 R/SCR.A/2802/2019 ORDER the petitioner with regard to the reply to the notice issued by the original complainant being the mandatory notice prior to filing of complaint u/s. 138 of the Negotiable Instruments Act (herein after referred to as 'the N.I. Act'), he has urged that he needs to take instructions and he have not given the notice which is said to have been received by the petitioner on 18.03.2019. Thus he seeks time to produce this notice on 02.04.2019.
4. Learned advocate requires time upto 02.04.2019 for producing a copy of the notice.
5. The matter before the trial Court is now kept on 13.04.2019. Let the matter at his request be posted on 02.04.2019. To be listed in first 30 matters.
6. Pendency of this matter shall not hamper the trial Court to proceed.
(SONIA GOKANI, J) MAYA Page 2 of 2