Gujarat High Court
Ajaybhai Karsanbhai Patel vs State Of Gujarat on 13 September, 2025
NEUTRAL CITATION
R/CR.RA/113/2013 CONCILIATION ORDER DATED:
13/09/2025 undefined
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 13TH DAY OF SEPTEMBER, 2025
CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE UTKARSH
THAKORBHAI DESAI
AND
CONCILIATOR - MR. JAL SOLI UNWALLA
(LD. DESIGNATED SENIOR ADVOCATE)
R/CRIMINAL REVISION APPLICATION NO. 113 of 2013
With
R/CRIMINAL REVISION APPLICATION NO. 641 of 2012
1 AJAYBHAI KARSANBHAI
PATEL
RAMSHIKAMPA, TA:
BAYAD,DIST:
SABARKANTHA
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 RAJESHBHAI KESHAVBHAI
THRO' PPHIGH COURT OF PATEL
GUJARATAHMEDABAD TIMBAWADI FALI,
GADHODA,HIMMATNAGAR,
SABARKANTHA
Respondent(s)
==========================================================
Appearance:
MR MANISH J PATEL(2131) for the Applicant(s) No. 1 ADVOCATE NOTICE SERVED for the Respondent(s) No. 2 MR.NIRAJ SHARMA, APP for the Respondent(s) No. 1 ========================================================== CONCILIATION ORDER
1. The applicant - accused and the Respondent No. 2 -
original complainant are present before the Lok Adalat. With the consent of both the parties, this matter was Page 1 of 3 Uploaded by ANKIT SHAH(HC01063) on Tue Sep 16 2025 Downloaded on : Wed Sep 17 00:08:02 IST 2025 NEUTRAL CITATION R/CR.RA/113/2013 CONCILIATION ORDER DATED:
13/09/2025 undefined taken up for hearing in Lok Adalat.
2. Mr. Ajaybhai K. Patel - respondent No. 2 (Orig. Complainant) has tendered an affidavit of settlement wherein he has stated that he has no objection if the impugned judgement and order passed in the Criminal Case No. 478 of 2010 of learned JMFC Court, Bayad, and another Criminal Appeal No. 77 of 2011 of learned Dist. & Sessions Court Sabarkantha at Himmatnagar are quashed and set aside. Ms. Namrata Mulchandani, the learned advocate appearing for the applicant - accused submits that, as per the settlement arrived at between the parties, the original complainant has received the amount due to him. Mr. Manish Patel appearing for the Resp. No. 2 - Orig. Complainant stated that, as per settlement the complainant received his payment of cheque and as agreed between the parties, that the amount Rs. 1,00,000/- (Rs. One Lakh) deposited by the accused before Ld. JMFC Court, Bayad to be returned to the accused Rajesh K. Patel.
3. In view of the settlement, the Orig. Complainant who has filed Cri. Rev. Application No. 113 of 2013 has been not pressed / withdrawn by the applicant of Cri. Rev. Appl. No. 113 of 2013 by filing his affidavit and confirm it today.
4. In view of the settlement arrived at between the Page 2 of 3 Uploaded by ANKIT SHAH(HC01063) on Tue Sep 16 2025 Downloaded on : Wed Sep 17 00:08:02 IST 2025 NEUTRAL CITATION R/CR.RA/113/2013 CONCILIATION ORDER DATED:
13/09/2025 undefined 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 29-07-2011 passed by learned JMFC Court, Bayad in Criminal Case No. 478 of 2010 is hereby quashed and set aside as well as order passed in Criminal Appeal 77 of 2011 of learned Dist. & Sessions Court Sabarkantha at Himmatnagar dated 04-12-2012 is quashed and set aside. As agreed between the parties, the amount Rs. 1,00,000/- ( Rs. One Lakh) deposited by the accused ( Rajesh K. Patel) before Ld. JMFC Court, Bayad to be ordered to returned to the accused Rajesh K. Patel after due verification.
5. In view of the aforesaid settlement between the parties, present application is allowed. In view of disposal of main application, all connected applications also stand disposed of.
6. It is also required to be noted that this order will not be treated as precedent in any future cases for reference.
(UTKARSH THAKORBHAI DESAI, J) CONCILIATOR (JAL SOLI UNWALLA, SENIOR ADVOCATE) CONCILIATOR ANKIT SHAH Page 3 of 3 Uploaded by ANKIT SHAH(HC01063) on Tue Sep 16 2025 Downloaded on : Wed Sep 17 00:08:02 IST 2025