YUSUFKHAN BISMILLAHKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has challenged the impugned judgment and order dated 17.06.2019 passed by learned Judicial Magistrate First Class, Kalol, Gandhinagar in Criminal Case No.1314 of 2016 as well as impugned judgment and order dated 12.02.2020 passed by learned 2nd Additional Sessions Judge, Kalol, Gandhinagar in Criminal Appeal No.10 of 2019. Heard learned advocate for the applicant.

(2.) It is submitted by learned advocate for the applicant that after the judgment and order passed by learned Additional Sessions Judge, Gandhingar in Criminal Appeal No.10 of 2019 dated 12.02.2020, dispute is amicably settled between the parties i.e. applicant and respondent No.2. It is further submitted by learned advocate for the applicant that applicant has deposited Rs.87,500/- before the learned Appellate Court at Kalol and paid Rs.2,62,500/- in cash to the respondent No.2. That there is no dispute remained with the respondent No.2. That, applicant is in judicial custody since 12.02.2020.

(3.) Rule returnable on 17.04.2020. Learned APP waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Brij Seth waives service of notice for and on behalf of respondent No.2.