NEUTRAL CITATION
R/CR.RA/631/2022 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. 631 of 2022
1 CHANDRIKABEN
RAMESHBHAI BHALALA
45, BHAGURAJ SOCIETY,?
NEAR SIMADA NAKA,?
SIMADA, VARACHHA,?
DISTRICT- SURAT.
Applicant(s)
VERSUS
1 BHAVIKBHAI ARVINDBHAI 2 STATE OF GUJARAT
JOSHI NOTICE TO BE SERVED
153, SHIV NAGAR THROUGH PUBLIC
SOCIETY,? PROSECUTOR,?
KARGIL CHOWK, PUNA HIGH COURT OF GUJARAT,?
VILLAGE,? AHMEDABAD
DISTRICT- SURAT.
Respondent(s)
==========================================================
Appearance:
MR HARDIK H DAVE(6295) for the Applicant(s) No. 1 MR UJJWAL R SAREEN(11635) for the Applicant(s) No. 1 MR TANMAY B KARIA(6833) 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 :
Page 1 of 3 Downloaded on : Sat Sep 16 16:39:00 IST 2023NEUTRAL CITATION R/CR.RA/631/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined
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.5,00,000/- and he does not have any objection if the judgment and order dated 20.06.2022 passed in Criminal Appeal No.139 of 2019 as well as judgment and order dated 30.03.2019 passed in Criminal Case No.55940 of 2016 are quashed and set aside, 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, both the judgment and order dated 20.06.2022 passed in Criminal Appeal No.139 of 2019 as well as judgment and order dated 30.03.2019 passed in Criminal Case No.55940 of 2016 are hereby quashed and set aside.
5. In view of the aforesaid, present Revision Application is Page 2 of 3 Downloaded on : Sat Sep 16 16:39:00 IST 2023 NEUTRAL CITATION R/CR.RA/631/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined 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.15,000/- with the Gujarat State Legal Services Authority, within a period of one month from the date of receipt of this order.
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 16:39:00 IST 2023