Ayushdeep Realty Pvt. Ltd vs State Of Gujarat
2022 Latest Caselaw 8550 Guj

     R/CR.RA/495/2022                                          ORDER DATED: 27/09/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL REVISION APPLICATION NO. 495 of 2022
                                 With
            R/CRIMINAL REVISION APPLICATION NO. 356 of 2022
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                             AYUSHDEEP REALTY PVT. LTD.
                                       Versus
                                 STATE OF GUJARAT
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Appearance:
MR JM BAROT(143) for the Applicant(s) No. 1,2
MR DHARM RAVAL FOR MR. MEHUL SHARAD SHAH for the
Respondent(s) No. 2
MR RC KODEKAR APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                     Date : 27/09/2022

                                      ORAL ORDER

1. Learned advocates for the respective parties, in both these matters, jointly stated that the parties have arrived at a settlement and that on the basis of such settlement, the impugned judgment and orders passed by the Courts below may be quashed and set aside and the respondents-original complainants in both the matters may be permitted to withdraw the amounts deposited by the applicant-accused before the concerned lower appellate Courts.

2. In view of the above statement made by learned advocates on both the sides, the impugned judgment and order dated 10.01.2018 passed by the learned Additional Chief

R/CR.RA/495/2022 ORDER DATED: 27/09/2022

Metropolitan Magistrate (N. I. Act, Court No.36), Ahmedabad in Criminal Case No.219 of 2014 as also the judgment and order dated 27.04.2022 passed by the learned Additional Sessions Judge, Court No.24, City Sessions Court, Ahmedabad in Criminal Appeal No.39 of 2018, are quashed and set aside. The original complainants in both these matters, (i.e. respondent No.2 - Banshri Kalpeshbhai Shah in Criminal Revision Application No.495 of 2022 and respondent No.2 - Jagdip Rajeshchandra Sutariya in Criminal Revision Application No.356 of 2022) are permitted to withdraw the amounts deposited by the applicant-accused before the concerned lower appellate Court in connection with both these revision applications. Such withdrawal shall be permitted after following due verification. Both the applications stand disposed of accordingly.

(SAMIR J. DAVE, J)

PRAVIN KARUNAN