Keshrisinh Ramsinh Parmar vs State Of Gujarat
2023 Latest Caselaw 6643 Guj

                                                                                   NEUTRAL CITATION




     R/CR.MA/4989/2023                             CONCILIATION ORDER DATED:

                                  09/09/2023                                       undefined



 IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
                   BEFORE THE LOK ADALAT
        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
                      VORA
                      AND
                       MR. PRAKASH K JANI (SENIOR
                      ADVOCATE, HIGH COURT OF GUJARAT)
         R/CRIMINAL MISC.APPLICATION NO. 4989 of 2023

     1     KESHRISINH RAMSINH
           PARMAR
           R/O 55, GAJAN PARMAR
           FALIYU, GAJAN,
           SABARKANTHA
                                                                  Applicant(s)
                                  VERSUS
     1     STATE OF GUJARAT            2        BANKIMCHANDRA P
           NOTICE TO BE SERVED                  THAKER
           THROUGH THE LD. PUBLIC               R/O 32, VASUDHA
           PROSECUTOR, HIGH                     SOCIETY, MODASA
           COURT OF GUJARAT, AT                 ARAVALLI
           SOLA AHMEDABAD
                                                              Respondent(s)
==========================================================

Appearance:

MR ANIQ A KADRI(11256) for the Applicant(s) No. 1

MR BHARGAV PANDYA, APP for the Respondent(s) No. 1 ========================================================== This application coming on for conciliation before Lok Adalat, the following order is passed :

CONCILIATION ORDER

1. Heard learned advocates appearing for the respective parties. Learned advocates appearing for the respective parties have placed on record the settlement purshis dated 09.09.2023, which is taken on record, wherein it is stated that original complainant has decided to settle the dispute with accused and he does not have any objection if the judgment and order dated 22.12.2022 passed in Criminal Case No.1914 of 2019 is

NEUTRAL CITATION

R/CR.MA/4989/2023 CONCILIATION ORDER DATED:

09/09/2023 undefined

quashed, which is the subject matter to challenge of this application.

2. In view of the fact that the dispute is of the private nature, learned APP does not have any objection if the impugned orders are quashed and set aside.

3. In view of the settlement arrived at between the parties and in view of the fact that now the original complainant does not want to continue with the proceedings, the judgment and order dated 22.12.2022 passed in Criminal Case No.1914 of 2019 is hereby quashed and set aside.

5. In view of the aforesaid, present application is disposed of.

6. Since present application is disposed of, if any amount, lying with the Sessions Court, be disbursed in favour of the original accused.

7. The applicant is directed to deposit 5% of the cheque amount with the Gujarat State Legal Services Authority, within a period of two weeks from the date of receipt of this order.

Direct Service is permitted.

(ILESH J. VORA,J) CONCILIATOR

(PRAKASH K JANI, SENIOR ADVOCATE) CONCILIATOR

Rakesh/