KIRTIBHAI JIVANJBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today the parties have come up with a proposal of settlement of the dispute, which has started from 2003 and on behalf of the original complainant-Ramanji Mangaji Thakor, the affidavit has been filed on record today. By way of Registered Conveyance dtd. 17/1/2023, it is stated that the property has been re-conveyed back to the original complainant.

(2.) During the course of the proceedings before the learned JMFC, Kalol, the original file of CC no.1931/2004 was found missing and inquiry report was forwarded to the High Court of Gujarat on 28/10/2020.

(3.) It has been submitted that some vigilance inquiry was started in connection with the missing file. It is further submitted that the file has been reconstructed. It is also submitted that the vigilance report was ordered to be placed in the file of Special Criminal Application no.8324 of 2018 by the High Court of Gujarat. All the concerned parties have now decided to resolve all the pending issues.