Gujarat High Court
Pravinbhai @ Parshottambhai Arjanbhai ... vs State Of Gujarat on 14 September, 2024
NEUTRAL CITATION
R/SCR.A/11673/2024 CONCILIATION ORDER DATED:
14/09/2024 undefined
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 14TH DAY OF SEPTEMBER, 2024
CONCILIATORS PRESENT: HONOURABLE MRS. JUSTICE M. K.
THAKKER
AND
CONCILIATOR - MR. HASMUKH
MOHANLAL PARIKH (DESIGNATED
SENIOR ADVOCATE, HIGH COURT OF
GUJARAT)
R/SPECIAL CRIMINAL APPLICATION NO. 11673 of 2024
1 PRAVINBHAI @
PARSHOTTAMBHAI
ARJANBHAI MAKWANA
PROPRIETOR OF MANISH
ENTERPRISE?
RESIDING AT SALVIK 12/A,
VAVOL-KOLAVDA ROAD,?
AT VAVOL, TA. DIST.
GANDHINAGAR.?
(AT PRESENT IN CENTRAL
JAIL SABARMATI AT
AHMEDABAD SINCE
29.07.2024)
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 AMRUTLAL KALIDAS PATEL
NOTICE TO BE SERVED 906/22/A, ENGINEERING
THROUGH PUBLIC G.I.D.C.,?
PROSECUTOR,? SECTOR-28,
HIGH COURT OF GUJARAT,? GANDHINAGAR.
AHMEDABAD
Respondent(s)
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Appearance:
NEUTRAL CITATION
R/SCR.A/11673/2024 CONCILIATION ORDER DATED:
14/09/2024 undefined
MR VILAV K BHATIA(5338) for the Respondent(s) No. 2
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CONCILIATION ORDER
1. With the consent of both the parties, this matter was
taken up for hearing in Lok Adalat.
2. Learned advocate Mr.A.D.Charan appearing for original
complainant-respondent no.2 has submitted that he is
having instructions to appear for respondent no.2 and he
would file vakalatnama within a period of one week from
today. He has produced the affidavit of respondent no.2
which is ordered to be taken on record. Complainant is
present before this Court and confirmed the settlement.
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
impugned order and judgment of conviction dated
29.06.2017 in Criminal Case No. 4222 of 2015 passed by
learned 8th Additional Chief Judicial Magistrate at
NEUTRAL CITATION
R/SCR.A/11673/2024 CONCILIATION ORDER DATED:
14/09/2024 undefined
Gandhinagar and the judgment dated 22.12.2017 passed
in Criminal Appeal No.53 of 2017 passed by learned
Principal Sessions Judge, Gandhinagar is hereby
quashed and set aside.
4. In view of the aforesaid settlement between the parties,
present application is disposed of. In view of disposal of
main application, all connected applications also stand
disposed of. Rule/ notice, if any, discharged.
5. It is also required to be noted that this order will not be
treated as precedent in any future cases for reference.
6. Registry is directed to send the fax to Jail
Superintendent, Sabarmati Central Jail, forthwith
(M. K. THAKKER,J)
CONCILIATOR
(HASMUKH MOHANLAL PARIKH,
DESIGNATED SENIOR ADVOCATE)
CONCILIATOR
ARCHANA S. PILLAI
