SARJAN HIRALAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has challenged the impugned judgment and order dated 09.01.2018 passed by learned Additional Chief Metropolitan Magistrate, Negotiable Instrument Act Court No.27, Ahmedabad in Criminal Case No. 1303 of 2013 as well as judgment and order dated 06.08.2019 passed by learned Additional City Sessions Judge, Court No.16, Ahmedabad City, Ahmedabad in Criminal Appeal No. 29 of 2018.

(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. 2,00,000/- in cash as 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. 2,00,000/- in cash 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 along with xerox copy of Aadhar Card of the respondent no.2, which are taken on record. Learned advocate for the respondent No.2 has filed his Vakalatnama before the Registry on behalf of the respondent No.2 as per the order dated 24.10.2019.