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Gujarat High Court

Atulbhai Naginbhai Koli Patel & vs State Of Gujarat & on 9 September, 2015

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

                   R/CR.MA/12421/2015                                                  ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                   FIR/ORDER) NO. 12421 of 2015

         ==========================================================
                     ATULBHAI NAGINBHAI KOLI PATEL & 1....Applicant(s)
                                        Versus
                         STATE OF GUJARAT & 1....Respondent(s)
         ==========================================================
         Appearance:
         MR MAHESH K POOJARA, ADVOCATE for the Applicant(s) No. 1 - 2
         MR PARTHIV A BHATT, ADVOCATE for the Respondent(s) No. 2
         MS HB PUNANI, ADD. PUBLIC PROSECUTOR for the Respondent(s) No. 1
         ==========================================================

                   CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
          
                                        Date : 09/09/2015 
                                          ORAL ORDER

1. Rule   returnable   forthwith.   Ms.   H.B.Punani,   the   learned   APP  waives service of notice of rule for and on behalf of the respondent No.1­  State of Gujarat. Mr. P.A.Bhatt, the learned advocate waives service of  notice of rule for and on behalf of the respondent No.2­ original first  informant.

2. By   this   application   under   Section   482   of   the   Code   of   Criminal  Procedure, 1973, the applicants­original accused persons seek to invoke  the   inherent  powers   of   this   Court  for   quashing  of   the   proceedings  of  Criminal   Case   No.841   of   2014   pending   in   the   Court   of   the   learned  Additional Civil Judge & J.M.F.C., Surat, arising from the F.I.R. being  C.R.No.I­06 of 2014 filed before the Olpad Police Station, Surat for the  offence   punishable   under   Sections­406,   420,   466,   467,   471,   120(B)  r/w.114 of the I.P.C.




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HC-NIC                                       Page 1 of 3      Created On Fri Sep 11 02:08:49 IST 2015
                    R/CR.MA/12421/2015                                                      ORDER




3. The quashing of the complaint is prayed for on the ground that  the   parties   have   amicably   settled   the   dispute.   The   respondent   no.2  viz.Jagubhai Chhanabhai Parmar has filed an affidavit inter­alia stating  as under:­ "I, Jagubhai Chhanabhai Parmar, Male, Aged 62 years, Agriculturist,   Residing   at   B/26/7,   Bhavi   Dharshan   Sankool,   Magdalla,   Surat,   respondent no.2 herein, do hereby solemnly affirm on oath and state   as under:­

1.   I state  that  I am respondent  No.2,  original  complainant,  in the   captioned application. I lodged a first information report against the   applicants and one another at Olpad Police Station, which came to be   registered   as   C.R.   No.I­6/2014   on   6.1.2014,   for   the   offences   punishable under Sections­406, 420, 466, 467, 471, 120B and 114 of   the Indian Penal Code. I state that I have been read over the captioned   application and explained the same to me in Gujarati language and I   am filing this affidavit in support of the said application, which is filed   by the applicants for quashing of the above­referred first information   report with consent. 

2.  I state that, after the investigation has progressed to some extent,   the applicants approached the deponent to settle the matter amicably   and   some   leading   person   known   to   both   sides   of   the   society   also   intervened and got the matter settled amicably between the applicants   and the deponent. I state that, to effect the settlement, applicant No.2   re­conveyed   the   land   in   question   being   revenue   survey   No.126,   admeasuring 28,227 sq.meters of village Ovhla, Taluka Olpad, District   Surat, in favour of the nominees of the deponent by a registered sale   deed and the forged power of attorney used for executing sale deed in   favour   fo   applicant   No.2   is   also   returned   to   the   deponent   by   the   applicants.  I state  that I am satisfied  with the  said settlement  and,   since the dispute is not concerning the public law, the first information   report in question may be quashed by this Hon'ble Court. I state that,   since   the   matter   is   amicably   settled   between   the   parties,   I   am   not   willing and inclined to prosecute my complaint any further and I am   not interested in prosecuting the said first information report against   the applicants any further in the court of law. I, therefore, state that I   have no objection and I consent to quashing of the said complaint as   prayed for by the applicants.

3. I state that, at present, I am suffering from paralysis and I am   unable to travel and, therefore,  my travelling  to Ahmedabad is very   difficult. I, therefore, pray to this Hon'ble Court to dispense with my   presence   before   this   hon'ble   Court   at   the   time   of   hearing   of   the   Page 2 of 3 HC-NIC Page 2 of 3 Created On Fri Sep 11 02:08:49 IST 2015 R/CR.MA/12421/2015 ORDER application and this Hon'ble Court may be pleased to quash the above­ referred first information report lodged by me, as stated above, against   the applicants by consent.

   Whatever stated hereinabove is true and correct to the best of my   knowledge, information and belief. I believe the same to be true and   correct.

Solemnly   affirmed   on   oath   on   this   7th  day   of   September,   2015   at   Surat."

The first informant is not present in the Court as he is suffering  from   paralysis.   He   has   given   consent   for   quashing   of   criminal  proceedings   and   confirms   about   the   settlement   arrived   at   with   the  accused persons.

4. Taking into consideration the nature of the dispute and the fact  that   the   parties   have   amicably   settled   the   dispute,   no   useful   purpose  would   now   be   served   to   proceed   further   with   the   criminal   case.   The  affidavit filed by the original first informant is ordered to be taken on  record.

5. In the result, this application is allowed. The further proceedings  of Criminal Case No.841 of 2014 pending in the Court of the learned  Additional Civil Judge & J.M.F.C., Surat, arising from the F.I.R. being  C.R.No.I­06   of   2014   filed   before   the   Olpad   Police   Station,   Surat,   are  hereby   ordered   to   be   quashed   qua   the   applicants   herein.   All  consequential proceedings pursuant thereto shall stand terminated.  

Rule is made absolute.  Direct service is permitted.

(J.B.PARDIWALA, J.)  aruna Page 3 of 3 HC-NIC Page 3 of 3 Created On Fri Sep 11 02:08:49 IST 2015