Chaudhary Harsh Sagrambhai vs State Of Gujarat
2025 Latest Caselaw 6573 Guj

Gujarat High Court

Chaudhary Harsh Sagrambhai vs State Of Gujarat on 13 September, 2025

                                                                                                               NEUTRAL CITATION




                          R/CR.RA/1722/2025                                     CONCILIATION ORDER DATED:

                                                               13/09/2025                                       undefined




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


                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                        ON THIS 13TH DAY OF SEPTEMBER, 2025


                        CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE UTKARSH
                                                          THAKORBHAI DESAI
                                                          AND
                                                           CONCILIATOR - MR. JAL SOLI UNWALLA
                                                          (LD. DESIGNATED SENIOR ADVOCATE)

                                  R/CRIMINAL REVISION APPLICATION NO. 1722 of 2025


                          1     CHAUDHARY HARSH
                                SAGRAMBHAI
                                GUJALA,?
                                TAL.- VISNAGAR,?
                                AND DIST. MAHESANA.?
                                (AT PRESENT IN JAIL, DIST
                                JAIL MAHESANA SINCE -
                                17/04/2025)

                                                                                               Applicant(s)
                                                              VERSUS

                          1     STATE OF GUJARAT                        2    CHAUDHARY LOMESH
                                NOTICE TO BE SERVED                          VIHABHAI
                                THROUGH PUBLIC                               UCHARPI,?
                                PROSECUTOR,?                                 MEVAD,?
                                HIGH COURT OF GUJARAT,?                      TAL. AND DIST.
                                AHMEDABAD                                    MAHESANA.

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

Appearance:

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

NEUTRAL CITATION

R/CR.RA/1722/2025 CONCILIATION ORDER DATED:

                                                                13/09/2025                                     undefined




                                                          CONCILIATION ORDER

1. Present Criminal Revision Application under Section 438 of the Bhartiya Nagarik Suraksha Sanhita is filed against the judgment and order dated 12.12.2024 passed by the Court of learned 3rd Additional Sessions Judge, Mahesana in Criminal Appeal No.474 of 2024, which confirmed the judgment of conviction passed by the Ld. Trial Court in Criminal Case No. 5742 of 2023 on July 8, 2024.

2. With the consent of the learned advocates for the respective parties, the matter is taken up for conciliation before the Lok Adalat today.

Respondent No.2 - original complainant is present before this Court today.

3. Heard the learned advocates for the respective parties. Learned advocates have jointly submitted that the parties have arrived at settlement and has urged this Court to quash and set aside the order of conviction in view of the settlement. Learned advocate for the respondent

- original complainant has placed on record the affidavit confirming the factum of settlement. The same is permitted to be taken on record.

4. It has been submitted by the learned advocate Mr. Kotai for the petitioner that the accused is in jail and in terms of compromise arrived at between the parties, he be released forthwith, if not required in any other offence.

5. In view of the aforesaid settlement arrived at between the parties and even otherwise the offence punishable under Section 138 of the Negotiable Instruments Act being compoundable in view of Section 147 of the Act, the impugned order of conviction as well as consequential

NEUTRAL CITATION

R/CR.RA/1722/2025 CONCILIATION ORDER DATED:

13/09/2025 undefined

proceedings arising therefrom are hereby quashed and set aside. Hence, the present Criminal Revision Application stands allowed. With this, present Criminal Revision Application stands disposed of.

(UTKARSH THAKORBHAI DESAI, J) CONCILIATOR

(JAL SOLI UNWALLA, SENIOR ADVOCATE) CONCILIATOR MAYA