Sureshbhai Maganbhai Patel vs State Of Gujarat
2022 Latest Caselaw 8926 Guj

     R/CR.RA/374/2021                                  ORDER DATED: 07/10/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL REVISION APPLICATION NO. 374 of 2021
                              With
        CRIMINAL MISC.APPLICATION (FOR STAY) NO. 1 of 2022
                               In
         R/CRIMINAL REVISION APPLICATION NO. 374 of 2021
==========================================================
                        SURESHBHAI MAGANBHAI PATEL
                                   Versus
                             STATE OF GUJARAT
==========================================================
Appearance:
MR KIRTIDEV R DAVE(3267) for the Applicant(s) No. 1
MR RAHUL K DAVE(3978) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 2,3
MS.AKSHITABA SOLANKI(6782) for the Respondent(s) No. 2,3
MS M. H. BHATT, APP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                              Date : 07/10/2022
                               ORAL ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocates for the parties have jointly submitted that the matter is settled between the parties and requested to dispose of the same in view of the report dated 29.09.2019 received from the High Court Mediation Centre is produced on record and the same is taken on record.

3. In view of the above, matter is settled between the parties subject to the conditions mentioned in the settlement purshish referred in Medication Case No.256 of 2022.

R/CR.RA/374/2021 ORDER DATED: 07/10/2022

4. In that view of the matter, present Criminal Revision Application as well as Criminal Misc. Application stand disposed of. The judgment and order dated 16.12.2019 passed by the learned Judge, Family Court, Anand below Exh.48 in Criminal Misc. Application No.245 of 2018 is hereby quashed and set aside. Rule discharged. Interim relief, granted earlier, stands vacated.

(SAMIR J. DAVE,J) MEHUL B. TUVAR