M/S Safe Life Corp vs State Of Gujarat
2025 Latest Caselaw 7729 Guj

Gujarat High Court

M/S Safe Life Corp vs State Of Gujarat on 7 November, 2025

                                                                                                            NEUTRAL CITATION




                            R/CR.RA/1693/2025                                ORDER DATED: 07/11/2025

                                                                                                            undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL REVISION APPLICATION (AGAINST CONVICTION -
                                  NEGOTIABLE INSTRUMENT ACT) NO. 1693 of 2025

                       ==========================================================
                                                    M/S SAFE LIFE CORP & ANR.
                                                              Versus
                                                    STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       DIPAK N JOSHI(1689) for the Applicant(s) No. 1
                       MR TARUN H RAWAT(13044) for the Applicant(s) No. 1,2
                       MR. JAY G THAKER(9944) for the Applicant(s) No. 1
                       MS. SHRUTI PATHAK APP for the Respondent(s) No. 1
                       RAVI V DESAI(8443) for the Respondent(s) No. 2
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE P. M. RAVAL

                                                         Date : 07/11/2025

                                                          ORAL ORDER

1. Rule. By consent of the parties, rule is fixed forthwith. Learned

APP Shriti Pathak waives service of rule.

2. Heard learned Advocate for the respective parties before this

Court, they have already submitted affidavit on behalf of the

complainant original respondent no.2, namely, Shree Jayanti Bhai

H. Ahir before the Registry on 26th of September, 2025, however,

the same is not appended alongwith the original papers.

3. Be that as it may the fact remains that the parties have settled

outside the Court in view of the same and also the order dated 29 th

NEUTRAL CITATION

R/CR.RA/1693/2025 ORDER DATED: 07/11/2025

undefined

of September, 2025 for depositing 10% of the cheque amount

towards compounding charges before the State Legal Service also

been complied in view of the same the judgment and order dated

18th of May, 2024 passed in Criminal Case No.3681 of 2018 passed

by the learned Additional Chief Metropolitan Magistrage,

Ahmedabad and judgement and order dated 26 th of August, 2025

passed by the City Sessions Court, Ahmedabad in Criminal Appeal

No.752 of2024 is hereby quashed and set aside and original

accused are acquitted of the present charges

4. The photocopy of affidavit on behalf of original complainant that

is present respondent no.2, namely, Jayanti H. Ahir taken on

record.

(P. M. RAVAL, J) PARMAR CHIRAG