Paras Dineshchandra Jain vs State Of Gujarat
2025 Latest Caselaw 843 Guj

Gujarat High Court

Paras Dineshchandra Jain vs State Of Gujarat on 12 July, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/13228/2025                               CONCILIATION ORDER DATED:

                                                           12/07/2025                                        undefined




                           IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
                                           BEFORE THE LOK ADALAT


                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                              ON THIS 12TH DAY OF JULY, 2025


                         CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE UTKARSH
                                                     THAKORBHAI DESAI
                                                     AND
                                                      CONCILIATOR - MR. SATYAJEET A.
                                                     DESAI (LD. DESIGNATED SENIOR
                                                     ADVOCATE)

                                      R/CRIMINAL MISC.APPLICATION NO. 13228 of 2025


                            1     PARAS DINESHCHANDRA
                                  JAIN
                                  AT SHOP NO. 1,?
                                  POLICE CHOWKI,?
                                  NEAR TOWER,?
                                  SIDDHPUR,?
                                  PATAN

                                                                                           Applicant(s)
                                                          VERSUS

                            1     STATE OF GUJARAT                  2   PATEL KIRANBHAI
                                  NOTICE TO BE SERVED                   KHODABHAI
                                  THROUGH THE PUBLIC                    AT A-8,?
                                  PROSECUTOR, HIGH                      SHANTIBHAVAN FLAT,?
                                  COURT OF GUJARAT,                     OPP. SWAMINARAYAN
                                  AHMEDABAD                             MANDIR?
                                                                        MODHERA ROAD,?
                                                                        TA. AND DIST. MEHSANA

                                                                                       Respondent(s)
                        ==========================================================

Appearance:

MR KAMLESH S KOTAI(6150) for the Applicant(s) No. 1 MR.ADITYA JADEJA, APP for the Respondent(s) No. 1 ==========================================================

CONCILIATION ORDER

1. The applicant accused and the original complainant-

NEUTRAL CITATION

R/CR.MA/13228/2025 CONCILIATION ORDER DATED:

12/07/2025 undefined

respondent No.2 herein are present before the Lok

Adalat.

2. Mr. Kiranbhai Khodabhai Patel, respondent no. 2 has

tendered affidavit of settlement.

3. In the affidavit, the respondent No. 2 i.e. Kiranbhai

Khodabhai Patel, has stated that now the entire dispute

has been settled between the parties herein and there

remains no grievance between the deponent and the

applicant. Respondent No.2 has no objection if the

impugned judgment and order passed in Criminal Case

No.7031 of 2022 passed by learned 8 th Additional Chief

Judicial Magistrate First Class, Mehsana, is quashed and

set aside by this court with the consent.

4. The affidavit of the respondent No.2 is directed to be

taken on record.

5. It is needless to clarify that the settlement is purely

NEUTRAL CITATION

R/CR.MA/13228/2025 CONCILIATION ORDER DATED:

12/07/2025 undefined

based upon the exceptional facts and circumstances and

the same shall not be treated as precedent or it shall not

be referred/used anywhere in any form or any manner by

either side and it shall not affect any other proceedings or

alike proceedings pending before any Tribunal/Authority

or any Court including the High Court in any manner.

6. In view of the aforementioned affidavit of respondent

No.2 herein, the application stands disposed of.

(UTKARSH THAKORBHAI DESAI, J) CONCILIATOR

(SATYAJEET A. DESAI, LD. DESIGNATED SENIOR ADVOCATE) CONCILIATOR ANKIT SHAH