Gujarat High Court
Jitendrabhjai Vinodrai Jarera vs Ketanbhai Umedbhai Jariya on 22 June, 2024
NEUTRAL CITATION
R/CR.RA/3/2024 CONCILIATION ORDER DATED: 22/06/2024
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IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 22ND DAY OF JUNE, 2024
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE M. R.
MENGDEY
AND
CONCILIATOR - MR.ASIM PANDYA
(SENIOR ADVOCATE, HIGH COURT OF
GUJARAT)
R/CRIMINAL REVISION APPLICATION NO. 3 of 2024
1 JITENDRABHJAI VINODRAI
JARERA
BHIL VAS, STREET NO. 3,
B/H EAGAL PETROL PUMP,
SADAR BAZAR, RAJKOT?
(IN CENTRAL JAIL RAJKOT
SINCE 29-11-2023)
Applicant(s)
VERSUS
1 KETANBHAI UMEDBHAI 2 STATE OF GUJARAT
JARIYA NOTICE TO BE SERVED
4, VIJAY PLOT, GONDAL THROUGH PUBLIC
ROAD, RAJKOT PROSECUTOR, HIGH
COURT OF GUJARAT, SOLA,
AHMEDABAD
Respondent(s)
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Appearance:
MR. HARDIK MEHTA, APP for the Respondent(s) No. 2
MR. BHARGAV PANDYA, ADVOCATE for the Respondent(s) No. 1
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This application is for conciliation before Lok Adalat today, the
following order is passed :
NEUTRAL CITATION
R/CR.RA/3/2024 CONCILIATION ORDER DATED: 22/06/2024
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CONCILIATION ORDER
1. Learned advocate appearing for the Applicant as well as party in-
person - Respondent no. 1, namely, Ketanbhai Umedbhai Jariya, who is
present before the Court, have jointly submitted that the matter has
been amicably settled between the parties and on account of the
settlement arrived at between the parties.
2. An Affidavit dated 21.06.2024 is tendered by Respondent No.2
wherein he has stated as under:
"In the facts and circumstances as narrated above, I at my free
will, wish and desire am stating on oath that I do not wish to
prosecute the criminal proceedings with applicant as the dispute
between us has been amicably settled. I state that the complaint
filed by me U/s. 138 of N.I. Act which led to the conviction of
applicant vide judgment and order dtd. 20.03.2023 passed by Ld.
9th Additional Chief Judicial Magistrate, Rajkot in Criminal Case
No. 29083/2021 as well as order dated 29.11.2023 passed in
Criminal Appeal No. 695 of 2023 by the Ld. 11th Additional
Sessions Judge, Rajkot for offence u/s 138 of N.I. Act, may be
quashed and set aside for which I have no objection, in the
interest of justice."
3. The Affidavit tendered by the Original Complainant is ordered to
be placed on record.
4. In view of the affidavit tendered by the Original Complainant, the
Application stands allowed. The impugned orders dated 29.11.2023
NEUTRAL CITATION
R/CR.RA/3/2024 CONCILIATION ORDER DATED: 22/06/2024
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passed by the learned 11th Additional Sessions Court, Rajkot in
Criminal Appeal No. 695 of 2023 and judgment and order dated
20.03.2023 passed by the learned 9th Additional Chief Judicial
Magistrate, Rajkot in Criminal Case No. 29083 of 2021 are hereby
quashed and set aside.
(M. R. MENGDEY,J)
CONCILIATOR
(ASIM PANDYA, SENIOR ADVOCATE)
CONCILIATOR
J.N.W / 180
