Patel Yashkumar Sureshbhai @ ... vs Patel Naynaben D/O. Amrutbhai ...
2022 Latest Caselaw 7058 Guj

    R/CR.RA/186/2015                              ORDER DATED: 05/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL REVISION APPLICATION NO. 186 of 2015
                             With
 CRIMINAL MISC.APPLICATION (FOR WITHDRAWAL/DISBURSEMENT
                   OF AMOUNT) NO. 1 of 2022
       In R/CRIMINAL REVISION APPLICATION NO. 186 of 2015
==========================================================
     PATEL YASHKUMAR SURESHBHAI @ SANJABHAI & 4 other(s)
                           Versus
      PATEL NAYNABEN D/O. AMRUTBHAI HIRABHAI & 1 other(s)
==========================================================
Appearance:
MR.HIREN M MODI(3732) for the Applicant(s) No. 1,2,3,4,5
MR RAJESH K SHAH(784) for the Respondent(s) No. 1
MS.. M.H.BHATT, APP for the Respondent(s) No. 2
==========================================================
 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE
                  Date : 05/08/2022
                   ORAL ORDER

ORDER IN CRIMINAL REVISION APPLICATION NO. 186 OF 2015

When the matter was called out, learned advocate for the

respective parties have submitted that compromise has been arrived

at between the parties and in this connection compromise settlement

has been executed, copy thereof has been produced which is taken

on record.

Under the instructions, as dispute has been settled between the

parties, learned advocate for the applicants requests to permit the

applicants to withdraw the present application by quashing and

setting aside the impugned orders.

Permission as prayed for, stands granted.

R/CR.RA/186/2015 ORDER DATED: 05/08/2022

Present application stands disposed of as withdrawn in terms

of compromise arrived at between the parties.

As per terms of compromise, it is decided that applicants have

deposited the amount of Rs.1,70,000/- and if the respondent No.1-

Patel Naynaben D/o. Amrutbhai Hirabhai Patel is permitted to

withdraw the said amount then, the applicants have no objection.

In view of settlement arrived at between the parties, the

judgment and order dated 6.12.2013 passed in Criminal Misc.

Application No. 44 of 2012 by learned Additional Chief Judicial

Magistrate, Idar as well as judgment and order 7.2.2015 passed

below Exh.9 in Criminal Appeal No. 71 of 2013 by learned 3 rd

(Ad-hoc) Additional Sessions Judge, Sabarkantha @ Himmatnagar,

Camp @ Idar stand quashed and set aside.

Rule is made absolute to the aforesaid extent.

ORDER IN CRIMINAL MISC. APPLICATION NO.1 OF 2022

In view of the withdrawal of the main Criminal Revision

Application, this application does not survive and stands disposed of

accordingly.

(SAMIR J. DAVE,J)

BEENA SHAH