PARMAR SURESHBHAI MANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has challenged the judgment and order dated 18.06.2014 passed by learned Principal Civil Judge and Judicial Magistrate First Class, Vadali in Criminal Case No. 154 of 2014 as well as judgment and order dated 06.12.2019 passed by learned 4th Additional Sessions Judge, Sabarkantha in Criminal Appeal No. 51 of 2014.

(2.) The facts of the present case are summarized as under:

(3.) Today, when the matter was taken up for hearing, a joint request was made by learned advocates for the respective parties that dispute between the parties is settled amicably. That, dispute was settled by the complainant by accepting amount of Rs. 5,00,000/- full and final settlement. Learned advocate for the respondent no.2 has produced affidavit filed by the respondent no.2, wherein the respondent no.2 has stated that he has received amount of Rs. 5,00,000/- as full and final settlement and he has no objection if the orders passed by the courts below would be quashed and set aside. An Affidavit filed by the respondent no.2 is taken on record.