Gujarat High Court
Jayeshbhai Babulal Dabhi vs State Of Gujarat on 14 September, 2024
NEUTRAL CITATION
R/CR.RA/611/2019 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/CRIMINAL REVISION APPLICATION NO. 611 of 2019
With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
1 of 2019
In R/CRIMINAL REVISION APPLICATION NO. 611 of 2019
With
R/CRIMINAL REVISION APPLICATION NO. 612 of 2019
With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
1 of 2019
In R/CRIMINAL REVISION APPLICATION NO. 612 of 2019
1 JAYESHBHAI BABULAL
DABHI
RESIDING AT 1008,
KADIYANO KHANCHO, OPP.
BANK OF BARODA,
TANKSAL ROAD, KALUPUR,
AHMEDABAD?
(AT PRESENT IN JUDICIAL
CUSTODY, SABARMATI
CENTRAL JAIL,
AHMEDABAD, DATE OF
ARREST - 01.05.2019)
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NEUTRAL CITATION
R/CR.RA/611/2019 CONCILIATION ORDER DATED:
14/09/2024 undefined
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 JAGDISH VASTAJI PADHIYAR
THROUGH PUBLIC RESIDING AT 1105, MOTI
PROSECUTOR, HIGH BRAMPURANI POL,
COURT OF GUJARAT, MAHADEV VADO
AHMEDABAD KHANCHO, KALUPUR, DIST.
- AHMEDABAD
Respondent(s)
==========================================================
Appearance:
MR. DIVYANG A RAMANI(7180) for the Respondent(s) No. 2
==========================================================
CONCILIATION ORDER
1. With the consent of both the parties, this matter was
taken up for hearing in Lok Adalat.
2. Complainant is present before this Court and identified
through their Aadhar card which is placed on record.
Both the parties are present and heard by this Court,
therefore, the Court requested learned advocate
Ms.Pandey to see that settlement pursis is prepared and
according to that she has prepared pursis which is
signed by both the parties. Copy of the Adhar card is
also annexed along with the settlement pursis. The
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R/CR.RA/611/2019 CONCILIATION ORDER DATED:
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pursis are ordered to be taken on record.
3. Both the parties have arrived at settlement and
therefore, they have given consent for allowing this
revision application by quashing and setting aside the
judgment and order of conviction.
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, the
impugned order and judgment of conviction dated
31.07.2018 in Criminal Case No.2520 of 2014 passed by
learned Additional Chief Metropolitan Magistrate,
Ahmedabad and judgment and order dated 16.03.2019
passed by learned Additional Sessions Judge, City Civil
and Sessions Court, Ahmedabad in Criminal Appeal
No.493 of 2018 order as well as judgment of conviction
dated 31.07.2018 in Criminal Case No.2519 of 2014
passed by learned Additional Chief Metropolitan
Magistrate, Ahmedabad and judgment and order dated
16.03.2019 passed by learned Additional Sessions Judge,
City Civil and Sessions Court, Ahmedabad in Criminal
NEUTRAL CITATION
R/CR.RA/611/2019 CONCILIATION ORDER DATED:
14/09/2024 undefined
Appeal No.494 of 2018 is hereby quashed and set aside.
5. 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.
6. It is also required to be noted that this order will not be
treated as precedent in any future cases for reference.
(M. K. THAKKER,J)
CONCILIATOR
(HASMUKH MOHANLAL PARIKH,
DESIGNATED SENIOR ADVOCATE)
CONCILIATOR
ARCHANA S. PILLAI
