Gujarat High Court
Anilsinh Sureshsinh Chauhan vs State Of Gujarat on 27 November, 2025
NEUTRAL CITATION
R/SCR.A/12076/2025 ORDER DATED: 27/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 12076 of 2025
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ANILSINH SURESHSINH CHAUHAN
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR KISHAN R CHAKWAWALA(9846) for the Applicant(s) No. 1
MR. MANAN S DOSHI(9795) for the Applicant(s) No. 1
MS. VRUNDA C. SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 27/11/2025
ORAL ORDER
1. Present application is preferred by the Petitioner (Original Accused Number 1) under Article 226 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 11191033240444 of 2024 registered with Meghaninagar Police Station, Ahmedabad City for the offences punishable under Sections 3, 4(1), 4(2), 4(3) and 5(d) of the Gujarat Land Grabbing (Prohibition) Act .
2. Heard learned Advocate for the Applicant and learned APP for the Respondent - State. Learned Advocate Mr. Kanhai Goswami appears and states that he has received instructions to appear on behalf of Respondent No.2 - Amrishbhai Bhikhabhai Modi (Original Complainant) and he would be filing his appearance during the course of the day. Registry to accept the Vakalatnama.
3. Rule. Learned APP waives service of notice for and on behalf of the respondent - State and learned Advocate Mr. Kanhai Goswami waives service of Rule on behalf of the Original Complainant.
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4. 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. Leaned Advocate Mr. Kanhai Goswami appearing on behalf of the Original Complainant, who is present before this Court, has placed on record duly sworn in Affidavit dated 27.11.2025. Learned Advocate has submitted that matter has been amicably settled between the parties and there is no objection if present application is allowed. The relevant paragraph from the Affidavit reads thus:
" 4. I respectfully submit before this Hon'ble Court that I do not have any objection if the F.I.R. registered by me vide No. 11191033240444 of 2024 on 01.09.2024 at Meghaninagar Police Station, Ahmedabad City for offences punishable under sections 3, 4(1), 4(2), 4(3) and 5(d) of the Gujarat Land Grabbing (Prohibition) Act and all other and incidental proceedings are quashed and set aside on mutual terms qua the present Petitioner."
6. Considering averments made in the Affidavit as also the submissions made by the learned Advocates for the respective parties, the present Application deserves to be allowed and is hereby allowed. The FIR No. 11191033240444 of 2024 registered with Meghaninagar Police Station, Ahmedabad City for the offences punishable under Sections 3, 4(1), 4(2), 4(3) and 5(d) of the Gujarat Land Grabbing (Prohibition) Act is hereby quashed and set aside qua the present Petitioner. Rule is made absolute.
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