Gujarat High Court
Bipin Ranalal Thakkar vs State Of Gujarat on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
R/CR.RA/872/2022 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 REVISION APPLICATION NO. 872 of 2022
With
CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of 2022
In R/CRIMINAL REVISION APPLICATION NO. 872 of 2022
With
R/CRIMINAL REVISION APPLICATION NO. 840 of 2022
1 BIPIN RANALAL THAKKAR
AT D/204, SKYLAND
FLATS,?
HANUMAN TEKARI,?
ABU HIGHWAY RPAD.?
PALANPUR?
DIST. BANASKANTHA?
(AT PRESENT IN DISTRICT
JAIL PALANPUR SINCE 02-
08-2022)
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 MANOJKUAMR
NOTICE TO BE SERVED DEVCHANDBHAI MISTRI
THROUGH THE PUBLIC (MEVADA)
PROSECUTOR, HIGH AT ADARSHNAGAR
COURT OF GUJARAT, SOCIETY?
AHMEDABAD TAJPURA ROAD,?
NEAR MANMANDIR
SCHOOL,?
PALANPUR?
DIST. BANASKANTHA
Respondent(s)
==========================================================
Appearance:
MR TANMAY B KARIA(6833) for the Applicant(s) No. 1
MR SHAIVAL M PATEL(9950) for the Respondent(s) No. 2
MR BHARGAV PANDYA, APP for the Respondent(s) No. 1
NEUTRAL CITATION
R/CR.RA/872/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined
These applications 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 affidavits of settlement of the
complainant as well as applicant dated 28.08.2023, wherein it is
stated that original complainant has decided to settle the dispute
with original-applicant-accused by accepting Rs.12,00,000/- and
he does not have any objection if the judgment and order dated
09.07.2021 passed in Criminal Case No.899 of 2019 as well as
judgment and order dated 02.08.2022 passed in Criminal Appeal
No.56 of 2021 and judgment and order dated 02.08.2022 passed
in Criminal Appeal No.53 of 2021 are quashed and set aside,
which is the subject matter to challenge of these Criminal
Revision Applications.
2. The affidavits of settlement of the complainant as well as
applicant dated 28.08.2023 signed by both the parties are taken
on record.
3. 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.
4. 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, judgment and order
dated 09.07.2021 passed in Criminal Case No.899 of 2019 as
well as judgment and order dated 02.08.2022 passed in Criminal
NEUTRAL CITATION
R/CR.RA/872/2022 CONCILIATION ORDER DATED:
09/09/2023 undefined
Appeal No.56 of 2021 and judgment and order dated 02.08.2022
passed in Criminal Appeal No.53 of 2021 are hereby quashed
and set aside.
5. In view of the aforesaid, present Revision Applications are
disposed of.
6. The applicant is directed to deposit a cost of Rs.60,000/-
with the Gujarat State Legal Services Authority, within a period
of one month from the date of receipt of this order.
7. The learned Trial Court/Sessions Court concerned is
directed to disburse the amount of Rs.6,00,000/- deposited by
the applicant, in favour of the complainant.
8. In view of the disposal of the main matter, connected
Criminal Misc. Application does not survive and accordingly, the
same is disposed of as not survived.
Direct Service is permitted.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
Rakesh
