[Cites 3, Cited by 0]
Gujarat High Court
Punam S Grovar vs Sanatbhai Vishnukantbhai Patelthro' P ... on 1 April, 2026
NEUTRAL CITATION
R/CR.RA/630/2010 JUDGMENT DATED: 01/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 630 of 2010
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
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Approved for Reporting Yes No
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PUNAM S GROVAR
Versus
SANATBHAI VISHNUKANTBHAI PATELTHRO' P O A HOLDER, NAISHAD
& ANR.
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Appearance:
MR K J PANCHAL(2422) for the Applicant(s) No. 1
M/S S G ASSOCIATES(6417) for the Respondent(s) No. 1
MR PRAVIN GONDALIYA(1974) for the Respondent(s) No. 1
MR ROHAN RAVAL, APP for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 01/04/2026
JUDGMENT
1) By way of the present revision application filed under Sections
397 and 401 of the Code of Criminal Procedure, the applicant
has sought the following relief:
"(B) After calling of the record and proceedings of
Criminal Case No.2735 of 2007 and Criminal Appeal
No.87 of 2009 from the lower Courts, Your Lordships
may kindly be pleased to acquit the present petitioner
and the judgment and order of conviction and sentence
dated 28.10.2009 passed by the learned 4 th Additional
Senior Civil Judge and Judicial Magistrate First Class,
NEUTRAL CITATION
R/CR.RA/630/2010 JUDGMENT DATED: 01/04/2026
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Nadiad in Criminal Case No.2735 of 2007 and confirmed
by the learned 2nd Additional Sessions Judge, Nadiad in
Criminal Appeal No.87 of 2009 dated 15.12.2010 may
kindly be set aside."
2) Learned Advocate Mr. K. J. Panchal, for the applicant has
submitted that in the year 2011 settlement arrived at between
the parties and Rs.20 lakhs came to be paid by way of a
Demand Draft and the said fact also revealed from the order
passed by the coordinate Bench dated 24.01.2011 and
04.02.2011. The Settlement Deed is also tendered on record and
amount was received by the complainant. Hence, he has
requested to allow the present revision application.
3) Learned Advocate Mr. Pravin Gondaliya, for the respondent no.1
has submitted that the original complainant is no more and he
tried to contact the complainant and also issued notice but the
envelope returned unserved.
4) Perusing the record reveals that the parties have arrived at an
amicable settlement and also tendered Settlement Deed and
Demand Draft on record. Once the amount is already paid and
matter is already settled in the year 2011 and considering a 15
years passage of time since the settlement, no fruitful purpose
would be served by continuing the proceedings further.
Therefore, in view of the decision of the Hon'ble Supreme Court
in Sanjabij Tari vs. Kishore S Boarcar & Anr. reported in
NEUTRAL CITATION
R/CR.RA/630/2010 JUDGMENT DATED: 01/04/2026
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2025 INSC 1158, present revision application is required to be
disposed of.
5) Resultantly, the present Revision Application stands disposed of
in view of the settlement arrived at between the parties. The
judgment and order dated 28.10.2009 passed in Criminal Case
No.2735 of 2007, by the learned 4th Additional Senior Civil Judge
& JMFC, Nadiad, as well as judgment and order dated
15.12.2010, passed in Criminal Appeal No.87 of 2009, by the
learned 2nd Additional Sessions Judge, Nadiad, are hereby
quashed and set aside, along with all consequential proceedings
arising therefrom qua the present applicant.
6) Bail bond of the applicant - accused stands discharged.
(HASMUKH D. SUTHAR,J)
ANKIT JANSARI
