NEUTRAL CITATION
R/CR.RA/664/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/CRIMINAL REVISION APPLICATION NO. 664 of 2022
With
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 1 of 2022
In R/CRIMINAL REVISION APPLICATION NO. 664 of 2022
1 RAHEMANBHAI
MUMADBHAI KURESHI
AT 29 TALAVAITIHAD
COLONY,?
AT AGOL,?
TA. KADI?
DIST. MAHESANA?
(AT PRESENT IN SUB JAIL
MAHESANA)
Applicant(s)
VERSUS
1 INDUSING BANK LTD. THRO 2 STATE OF GUJARAT
MOHAMAD NAUMAN NOTICE TO BE SERVED
SIDDIKI THROUGH THE PUBLIC
AT 86, SUDARSHAN PROSECUTOR, HIGH
BUILDING, CHEMIYERS COURT OF GUJARAT,
ROAD,? AHMEDABAD
CHENNAI?
?
BRANCH OFFICE?
RAJENDRA ESTATE,?
NR. KOTAK MAHINDRA
BANK,?
HIGHWAY ?
MAHESANA
Respondent(s)
Page 1 of 3
Downloaded on : Sat Sep 16 16:39:02 IST 2023
NEUTRAL CITATION
R/CR.RA/664/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined
==========================================================
Appearance:
HARSH K RAVAL(9068) for the Applicant(s) No. 1MR AJIT S NAIR(10802) for the Respondent(s) No. 1 MR BHARGAV PANDYA, APP for the Respondent(s) No. 2 ========================================================== This application coming on for conciliation before Lok Adalat, the following order is passed :
CONCILIATION ORDER
1. Heard learned advocates appearing for the respective parties. Learned advocates appearing for the respective parties have placed on record the settlement purshis dated 09.09.2023 signed by both the parties, wherein it is stated that original complainant has decided to settle the dispute with original- applicant-accused by accepting the cheque of Rs.1,42,000/- and complainant does not have any objection if the judgment and order dated 04.09.2019 passed in Criminal Appeal No.123 of 2019, which is the subject matter to challenge of this Criminal Revision Application.
2. The settlement purshis dated 09.09.2023 signed by both the parties is taken on record.
3. In view of the fact that the dispute is of the private nature, learned APP does not have any objection if the impugned orders are quashed and set aside.
4. In view of the settlement arrived at between the parties and in view of the fact that now the original complainant does not want to continue with the proceedings, judgment and order Page 2 of 3 Downloaded on : Sat Sep 16 16:39:02 IST 2023 NEUTRAL CITATION R/CR.RA/664/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined dated 04.09.2019 passed in Criminal Appeal No.123 of 2019 is hereby quashed and set aside.
5. In view of the aforesaid, present Revision Application is disposed of.
6. Since the Revision Application is disposed of, if any amount, lying with the Sessions Court, be disbursed in favour of the original applicant-accused.
7. The applicant is directed to deposit a cost of Rs.5,000/- with the Gujarat State Legal Services Authority, within a period of two weeks from the date of receipt of this order.
8. In view of the disposal of the main matter, connected Criminal Misc. Application does not survive and accordingly, the same is disposed of as not survived.
Direct Service is permitted.
(ILESH J. VORA,J) CONCILIATOR (PRAKASH K JANI, SENIOR ADVOCATE) CONCILIATOR Rakesh Page 3 of 3 Downloaded on : Sat Sep 16 16:39:02 IST 2023