Jigneshbhai Ramniklal Joshi vs State Of Gujarat
2023 Latest Caselaw 2701 Guj

     R/CR.RA/379/2023                                  ORDER DATED: 31/03/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL REVISION APPLICATION NO. 379 of 2023

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                        JIGNESHBHAI RAMNIKLAL JOSHI
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR NIKHIL S VYAS(5663) for the Applicant(s) No. 1
MR PRANAV TRIVEDI, APP for the Respondent(s) No. 1
MR JANAK PARMAR for the Respondent(s) No. 2
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 31/03/2023

                                ORAL ORDER

1. The revisionist is convicted by order dated

8.8.2019 passed by the learned Additional

Chief Metropolitan Magistrate, Ahmedabad in

Criminal Case no.47 of 2016, reaffirmed by

judgment and order dated 18.12.2019 passed by

the learned Additional Sessions Judge, City

Sessions Court, Ahmedabad in Criminal Appeal

no.611 of 2019.

2. Learned advocate for the revisionist

submitted that during the pendency of the

R/CR.RA/379/2023 ORDER DATED: 31/03/2023

proceedings, parties have settled the

disputes amicably outside the Court, and that

there remains no grievance between them.

3. Learned advocate for respondent no.2 has

placed affidavit of respondent no.2-original

complainant. Today, Bharat Jayantibhai Patel-

proprietor of Bhishma Diagnosis, respondent

no.2 is present before this Court and has

affirmed the contents of the affidavit and is

identified by learned advocate Mr. Janak

Parmar. He has further stated that he

received money by way of demand draft which

is in the name of Bhishma Agri Research

Biotech Pvt. Ltd.

4. Section 147 of the N.I. Act represents

compounding of offence, which has been laid

down in the provisions made in the Special

Act. Thus, the offence is considered as

compounded.

R/CR.RA/379/2023 ORDER DATED: 31/03/2023

5. In view of the settlement arrived at between

the parties, the order dated 8.8.2019 passed

by the learned Additional Chief Metropolitan

Magistrate, Ahmedabad in Criminal Case no.47

of 2016, reaffirmed by judgment and order

dated 18.12.2019 passed by the learned

Additional Sessions Judge, City Sessions

Court, Ahmedabad in Criminal Appeal no.611 of

2019, are hereby quashed and set aside.

6. Accordingly, the present application stands

disposed of. Direct service is permitted.

(GITA GOPI,J) Maulik