Kalpeshbhai Nanubhai Naik vs State Of Gujarat
2022 Latest Caselaw 5991 Guj

      R/CR.RA/1224/2019                                          ORDER DATED: 06/07/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL REVISION APPLICATION NO.                         1224 of 2019

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                           KALPESHBHAI NANUBHAI NAIK
                                     Versus
                                STATE OF GUJARAT
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Appearance:
DHRUVIN P BHUPTANI(8295) for the Applicant(s) No. 1
MR. JAY M THAKKAR(6677) for the Applicant(s) No. 1
MR SHASHIKANT S GADE(1706) for the Respondent(s) No. 2
MS MONALI BHATT, APP for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 06/07/2022

                                       ORAL ORDER

1. By way of the present application, the applicant has prayed for quashing and setting aside the judgment and order dated 29.06.2019 passed by the learned Principal Judge, Family Court, Navsari in Criminal Misc. Application No. 45 of 2016 (Old Cr.Misc. Appln. No. 228/2012).

2. Heard learned advocates for the respective parties.

3. The learned advocates for both the sides have submitted that compromise has arrived at between the parties and in this regard, the Respondent no.2 has filed a compromise affidavit, which is on the record of this petition at page 50. In the said affidavit, it has been stated that settlement has been arrived as per the terms and conditions mentioned in the affidavit and the Respondent no.2 has no objection if the impugned order is

R/CR.RA/1224/2019 ORDER DATED: 06/07/2022

quashed and set aside.

4. In view of the submissions made by the learned advocates appearing for the parties as well as the terms and conditions mentioned in the said compromise affidavit and as the Respondent no.2 has no objection if the impugned order dated 29.06.2019 is quashed and set aside by this Court, the present application stands allowed. The impugned judgment and order dated 29.06.2019 passed by the learned Principal Judge, Family Court, Navsari in Criminal Misc. Application No. 45 of 2016 (Old Cr.Misc. Appln. No. 228/2012) is quashed and set aside. Disposed of accordingly.

(SAMIR J. DAVE,J) BIJOY B. PILLAI