(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent-State and Mr.S.S. Vayeda, learned advocate waives service of notice of Rule on behalf of respondent no.1
(2.) When the matter is taken up for hearing, learned advocates for both the sides have jointedly submitted that the matter is amicably settled between the parties.
(3.) The applicant has challenged the impugned judgment and order dated 01.04.2019 passed by the 18th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.41247 of 2015 as well as the judgment and order dated 07.12.2019 passed by the 6th Additional Sessions Judge, Vadodara in Criminal Appeal No.87 of 2019.