[Cites 2, Cited by 0]
Gujarat High Court
Parbatbhai Jitubha Parmar vs State Of Gujarat on 14 March, 2026
NEUTRAL CITATION
R/CR.RA/772/2026 CONCILIATION ORDER DATED:
14/03/2026 undefined
IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 14TH DAY OF MARCH, 2026
CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE D. M. VYAS
AND
CONCILIATOR - MR. APURVA SHARAD
VAKIL (LD. DESIGNATED SENIOR
ADVOCATE)
R/CRIMINAL REVISION APPLICATION NO. 772 of 2026
1 PARBATBHAI JITUBHA
PARMAR
109-2616, GUJARAT
HOUSING BOARD,
MEGHANINAGAR,
AHMEDABAD (AT PRESENT
IN JAIL)
Applicant(s)
VERSUS
1 STATE OF GUJARAT 2 JAIMINBHAI RANCHODBHAI
NOTICE TO BE SERVED PATEL
THROUGH PUBLIC
PROSECUTOR, HIGH
COURT OF GUJARAT, SOLA,
AHMEDABAD
Respondent(s)
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Applicant(s) No. 1
MR ROHAN H RAVAL, APP for the Respondent(s) No. 1
==========================================================
CONCILIATION ORDER
1. Present Criminal Revision Application under Section 442
NEUTRAL CITATION
R/CR.RA/772/2026 CONCILIATION ORDER DATED:
14/03/2026 undefined
of Bhartiya Nagarik Suraksha Sanhita, 2023 is filed by the
applicant against the judgment and order dated 26/03/2025
passed by the Court of learned 3 rd Additional Sessions Court,
Gandhinagar in Criminal Appeal No.50 of 2024, which
confirmed the judgment and order of conviction passed by the
learned 2nd Judicial Magistrate First Class, Gandhinagar vide
order dated 04/12/2023 in Criminal Case No.1012 of 2022
whereby punishment of conviction for a period of one year
and payment of compensation of the cheque amount was
imposed upon the applicant-accused.
2. With the consent of 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 impugned orders of conviction in view of the
settlement. Learned advocate for the respondent - original
complainant has placed on record the consent terms
confirming the factum of settlement. The same is permitted to
be taken on record.
4. It has been submitted by the learned advocate for the
applicant that the applicant-accused is in jail and in terms of
consent terms arrived at between the parties, he be released
forthwith, if not required in any other offence.
NEUTRAL CITATION
R/CR.RA/772/2026 CONCILIATION ORDER DATED:
14/03/2026 undefined
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, present
Criminal Revision Application stands allowed. Impugned
orders of conviction as well as consequential proceedings
arising therefrom are hereby quashed and set aside.
6. With this, present Criminal Revision Application stands
disposed of.
(D. M. VYAS, J)
CONCILIATOR
(A. S. VAKIL, SENIOR ADVOCATE)
CONCILIATOR
ILA
