Girishbhai Prahladbhai Patel vs State Of Gujarat
2021 Latest Caselaw 15448 Guj

    R/SCR.A/6557/2020                               ORDER DATED: 01/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CRIMINAL APPLICATION NO. 6557 of 2020

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                        GIRISHBHAI PRAHLADBHAI PATEL
                                    Versus
                              STATE OF GUJARAT
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Appearance:
TATVDEEP J JANI(7227) for the Applicant(s) No. 1,2,3,4,5,6,7
VIRAL K SHAH(5210) for the Applicant(s) No. 1,2,3,4,5,6,7
MS. KETKI P JHA(9864) for the Respondent(s) No. 2
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                               Date : 01/10/2021

                                ORAL ORDER

Heard Mr. Viral K. Shah, learned advocate for the petitioners. He has produced further affidavit of the petitioner no.1 which is supported by copy of Aadhar Card and copy of judgment delivered in the Family Suit no.1206 of 2021 to state that on 17/08/2021, the divorce petition was allowed and was decreed as per the terms and conditions stated in the petition and the marriage was declared to be dissolved by the Family Court No.2, Ahmedabad.

Mr.Viral Shah, learned advocate, referring to the further affidavit of the petitioner no.1 and the judgment in Family Suit No.1206 of 2021, submitted that deed was executed by the petitioner no.1 and respondent no.2 on 24/06/2021 and prior to that the parties had compromised on 17/02/2021 before the community and as per the settlement terms it was decided to withdraw all the pending litigation against the parties.

R/SCR.A/6557/2020 ORDER DATED: 01/10/2021

Let further affidavit of the petitioner no.1 along with copy of Aadhar Card, copy of judgment delivered in Family Suit No.1206 of 2021, copy of documents executed on 24/06/2021, copy of registration of marriage and copy of order dated 20/09/2021 passed in Criminal Misc. Application No.19407 of 2020 be taken on record.

Let learned advocate appearing for respondent no.2 take instruction in the matter.

Stand over to 07/10/2021.

(GITA GOPI,J) ila