Malini Kimpalli D/O. Chandar Kimpalli vs State Of Gujarat
2025 Latest Caselaw 845 Guj

Gujarat High Court

Malini Kimpalli D/O. Chandar Kimpalli vs State Of Gujarat on 12 July, 2025

                                                                                                              NEUTRAL CITATION




                             R/CR.RA/430/2025                                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 REVISION APPLICATION NO. 430 of 2025

                            1      MALINI KIMPALLI D/O.
                                   CHANDAR KIMPALLI
                                   AT 62, GIRIVAR HOMES,
                                   VASTRALYA, AHMEDABAD.

                                   AT PRESENT SOHAM
                                   SANIDHYA, RAMOL,
                                   AHMEDABAD.

                                   NOT SURRNEDER TILL
                                   TODAY.

                                                                                             Applicant(s)
                                                            VERSUS

                            1      STATE OF GUJARAT                  2    PRATIK SHUBHKARAN
                                   NOTICE TO BE SERVED                    SANGHI
                                   THROUGH THE PUBLIC                     AT SANDHI HOUSE, PARK
                                   PROSECUTOR, HIGH                       COLONY, JAMNAGAR.
                                   COURT OF GUJARAT,
                                   AHMEDABAD

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

Appearance:

MR HITESH N ACHARYA(2302) for the Applicant(s) No. 1

==========================================================

NEUTRAL CITATION

R/CR.RA/430/2025 CONCILIATION ORDER DATED:

                                                              12/07/2025                                              undefined




                                                       CONCILIATION ORDER

1. With the consent of the parties, this matter was taken up

for hearing in the Lok Adalat.

2. Respondent No. 2 - original complainant is present

today. He has been duly identified by Mr. Hitesh Acharya,

the learned advocate for the applicant. Respondent no. 2 -

original complainant has filed an affidavit wherein, he has

stated that, he has received the amount of consideration

and that, he does not wish to proceed with the litigation.

He has also stated that, he has no objection if the conviction

is quashed and set aside. The affidavit is ordered to be

taken on record.

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

01.02.2025 passed by the 2nd Additional Sessions Judge,

Jamnagar in Criminal Appeal No. 118 of 2021 and order of

NEUTRAL CITATION

R/CR.RA/430/2025 CONCILIATION ORDER DATED:

12/07/2025 undefined

conviction dated 31.08.2021 passed by the 7th Additional

Chief Judicial Magistrate, Jamnagar in Criminal Case No.

4842 of 2017 as well as consequential proceedings arising

therefrom are hereby quashed and set aside.

4. In view of the aforesaid settlement between the

parties, present revision application is disposed of. In view

of disposal of main revision application, all connected

applications also stand disposed of. Rule/ notice, if any,

shall stand discharged. The order passed in this revision

application shall not be treated as precedent in any other

matter including any case arising out of the same incident.

The Registry is directed to transmit the record and

proceedings to the Tribunal forthwith, if any.

(UTKARSH THAKORBHAI DESAI, J) CONCILIATOR

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