JAYESHKUMAR K CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Revision Application has been filed by the applicant being aggrieved and dissatisfied with judgment and order passed by the learned Additional Sessions Judge, Morbi in Criminal Appeal No.6 of 2009 dated 06.02.2012 confirming the judgment and order passed by the Learned Judicial Magistrate, First Class, Maliya (Miyana) in Criminal Case No.170 of 2003 dated 30.09.2009.

(2.) THE present matter was admitted by this Court (Coram : Z.K. Saiyed, J.). Today, when the matter was called out, the parties are present in the Court with compromise purshis, which is tendered recording the terms of compromise/settlement having been arrived at between the parties. Learned counsel, Mr.Pravin Gondaliya for the applicant as well as learned counsel, Mr.Meghna Pandya for the respondent no.2-original complainant have identified the respective parties, who are present in the Court and they have also confirmed about the compromise arrived at between the parties.