Gujarat High Court
Malini Kimpalli D/O. Chandar Kimpalli vs State Of Gujarat on 12 July, 2025
NEUTRAL CITATION
R/CR.RA/437/2025 CONCILIATION ORDER DATED:
12/07/2025 undefined
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 12TH DAY OF JULY, 2025
CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE UTKARSH
THAKORBHAI DESAI
AND
CONCILIATOR - MR. SATYAJEET A.
DESAI (LD. DESIGNATED SENIOR
ADVOCATE)
R/CRIMINAL REVISION APPLICATION NO. 437 of 2025
1 MALINI KIMPALLI D/O.
CHANDAR KIMPALLI
RESIDING AT 62, GIRIVAR
HOMES, VASTRALYA,
AHMEDABAD
AT PRESENT SOHAM
SANIDHYA, RAMOL,
AHMEDABAD.
NOT SURRENDER TILL
TODAY.
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 SARVESH SUBHKARAN
NOTICE TO BE SERVED SANGHI
THROUGH PUBLIC SANDHI HOUSE, PARK
PROSECUTOR, HIGH COLONY, JAMNAGAR
COURT OF GUJARAT, SOLA,
AHMEDABAD
Respondent(s)
==========================================================
Appearance:
MR HITESH N ACHARYA(2302) for the Applicant(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ========================================================== Page 1 of 3 Uploaded by DIVYA PILLAI(HC00199) on Thu Jul 17 2025 Downloaded on : Thu Jul 17 21:29:54 IST 2025 NEUTRAL CITATION R/CR.RA/437/2025 CONCILIATION ORDER DATED:
12/07/2025 undefined
CONCILIATION ORDER
1. With the consent of the parties, this matter was taken up for hearing in the Lok Adalat.
2. Respondent No. 2 - original complainant is present today. He has been duly identified by Mr. Hitesh Acharya, the learned advocate for the applicant. Respondent no. 2 -
original complainant has filed an affidavit wherein, he has stated that, he has received the amount of consideration and that, he does not wish to proceed with the litigation. He has also stated that, he has no objection if the conviction is quashed and set aside. The affidavit is ordered to be taken on record.
3. 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, the impugned order and judgment of conviction dated 01.02.2025 passed by the 2nd Additional Sessions Judge, Jamnagar in Criminal Appeal No. 118 of 2021 and order of Page 2 of 3 Uploaded by DIVYA PILLAI(HC00199) on Thu Jul 17 2025 Downloaded on : Thu Jul 17 21:29:54 IST 2025 NEUTRAL CITATION R/CR.RA/437/2025 CONCILIATION ORDER DATED:
12/07/2025 undefined conviction dated 31.08.2021 passed by the 7th Additional Chief Judicial Magistrate, Jamnagar in Criminal Case No. 4842 of 2017 as well as consequential proceedings arising therefrom are hereby quashed and set aside.
4. In view of the aforesaid settlement between the parties, present revision application is disposed of. In view of disposal of main revision application, all connected applications also stand disposed of. Rule/ notice, if any, shall stand discharged. The order passed in this revision application shall not be treated as precedent in any other matter including any case arising out of the same incident. The Registry is directed to transmit the record and proceedings to the Tribunal forthwith, if any.
(UTKARSH THAKORBHAI DESAI, J) CONCILIATOR (SATYAJEET A. DESAI, LD. DESIGNATED SENIOR ADVOCATE) CONCILIATOR DIVYA Page 3 of 3 Uploaded by DIVYA PILLAI(HC00199) on Thu Jul 17 2025 Downloaded on : Thu Jul 17 21:29:54 IST 2025