Bindiyaben Sahilbhai Tanna vs State Of Gujarat
2025 Latest Caselaw 844 Guj

Gujarat High Court

Bindiyaben Sahilbhai Tanna vs State Of Gujarat on 12 July, 2025

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/13301/2025                               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. 13301 of 2025


                            1     BINDIYABEN SAHILBHAI
                                  TANNA
                                  22, NEW JAGNATH PLOT,?
                                  1-2 OUSHKAR
                                  APARTMENT,?
                                  1ST FLOOR, RAJKOT.

                                                                                           Applicant(s)
                                                          VERSUS

                            1     STATE OF GUJARAT                  2   HEENABEN MAHESHBHAI
                                  NOTICE TO BE SERVED                   TANNA
                                  THROUGH PUBLIC                        VARDHMAN APARTMENT,?
                                  PROSECUTOR,?                          2ND FLOOR, 3/14,?
                                  HIGH COURT OF GUJARAT,?               KEVDAVADI, RAJKOT.
                                  AHMEDABAD

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

Appearance:

MR HIRENKUMAR M NIYALCHANDANI(9959) 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-

respondent No.2 herein are present before the Lok

NEUTRAL CITATION

R/CR.MA/13301/2025 CONCILIATION ORDER DATED:

                                                          12/07/2025                                       undefined




                        Adalat.

2. Ms. Heenaben Maheshbhai Tanna, respondent no. 2

has tendered affidavit of settlement.

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

Maheshbhai Tanna, 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

Complaint No.42743 of 2021 passed by 11th Additional

Chief Judicial Magistrate, Rajkot, is quashed and set aside

by this court with the consent.

4. The affidavit of the complainant-respondent No.2 is

already taken on record.

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

based upon the exceptional facts and circumstances and

NEUTRAL CITATION

R/CR.MA/13301/2025 CONCILIATION ORDER DATED:

12/07/2025 undefined

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