GULABSINH KANAKSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applicant has challenged the impugned judgment and order dated 15.2.2019 passed by learned 7th Additional Chief Judicial Magistrate, Jamnagar in Criminal Case No. 7020 of 2017 as well as impugned judgment and order dated 19.2.2020 passed by learned Additional Sessions Judge, Jamnagar in Criminal Appeal No.44 of 2019.

(2.) Heard learned advocate for the applicant.

(3.) It is submitted by learned advocate for the applicant that dispute has been amicably settled between the parties and cheque amount of Rs. 3,90,000/- is paid by the present applicant to the respondent No.2. He has produced compromise deed arrived at between the parties and executed before the Notary on 27.2.2020 which is taken on record. He has also produced true copy of judgment passed by learned 7th Additional Chief Judicial Magistrate, Jamnagar in Criminal Case No. 7020 of 2017.