[Cites 4, Cited by 0]
Gujarat High Court
Dhiren Bhanubhai Chodvadia vs Naresh Kaluram Prajapati on 23 March, 2026
NEUTRAL CITATION
R/SCR.A/8/2016 JUDGMENT DATED: 23/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 8 of 2016
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J. L. ODEDRA
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Approved for Reporting Yes No
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DHIREN BHANUBHAI CHODVADIA
Versus
NARESH KALURAM PRAJAPATI & ANR.
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Appearance:
MR YN RAVANI(718) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 1
MR. MANTHAN V SHUKLA(10021) for the Respondent(s) No. 1
MR KM ANTANI, ADDL.PUBLIC PROSECUTOR for the Respondent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE J. L. ODEDRA
Date : 23/03/2026
JUDGMENT
1. Present application is preferred by the Petitioner (Original
Accused) under Section 482 of the Code of Criminal
Procedure, seeking quashing of FIR being CR.No.I-105 of
2015 registered DCB Police Station, Ahmedabad for the
offences punishable under Sections 408, 420 and 114 of
the Indian Penal Code.
2. Heard Mr. Y.N. Ravani, learned Advocate for the Applicant
and Mr. K.M. Antani, learned APP for the Respondent
NEUTRAL CITATION
R/SCR.A/8/2016 JUDGMENT DATED: 23/03/2026
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No.2- State.
3. Rule was issued in the matter on 05.01.2016.
4. Today, learned Advocate for the Petitioner has submitted
that the matter has been amicably settled between the
parties and they are now not willing to proceed with the
complaint any further.
5. The Respondent No.1 (Original Complainant) appears to
have placed on record, a duly sworn in Affidavit dated
08.10.2025, wherein the deponent-Respondent No.1
appears to have been identified by learned advocate Shri
Manthan V. Shukla. On going through the said affidavit,
the say of the learned advocate Shri Ravani gets credence,
as indeed, as per the affidavit, the matter appears to have
been amicably settled between the parties and that there
appears to have no objection of the respondent No.1, if the
concerned FIR is quashed. The affidavit reads thus:
"I, NARESH KALURAM PRAJAPATI, respondent No.1
herein, Age: 42 years, Residing at: 303, Kasturi Flat,
Judges Bungalow Road, Vastrapur, Ahmedabad, do
hereby solemnly affirm and state on oath as under:-
1. I am the original Complainant and I am filing this
affidavit and fully conversant with the facts and
circumstances of the case and I am duly competent
to file this affidavit.
2. I say that I have gone through the memo of petition
and the facts and grounds stated in the memo of
petition are not disputed by me. At the outset I say
and submit that the disputes and grievances of both
NEUTRAL CITATION
R/SCR.A/8/2016 JUDGMENT DATED: 23/03/2026
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the sides have been amicably settled and now I have
no grievance against the petitioner. In the facts and
circumstances as narrated above, I at my free will,
wish and desire am stating on oath that I do not wish
to prosecute any further against the petitioner as the
dispute between us has been amicably settled. I state
that the FIR CR.No.I-105/2015 dated 25.12.2015
with DCB police station, Ahmedabad may kindly be
quashed.
What is stated hereinabove is true to the best of my
personal knowledge, information and belief and I
believe the same to be true and correct."
6. Considering averments made in the Affidavit as also the
submissions made by the learned Advocate for the
petitioner, the present Application deserves consideration
and is hereby allowed. The FIR being CR.No.I-105 of 2015
registered with DCB Police Station, Ahmedabad qua the
applicant, together with analogous proceedings in respect
thereof, are hereby quashed and set aside. The petition
stands disposed of in aforesaid terms.
Rule is made absolute. Ad-interim relief in terms of
para-11(b) granted earlier by this Court vide order dated
05.01.2016, stands vacated.
(J. L. ODEDRA, J)
SUDHIR
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