RAMESHBHAI DEVJIBHAI VEKARIYA Vs. KISORBHAI LATHABHAI KHUTI

JUDGEMENT

(1.) By way of present Criminal Revision Application, applicant has challenged the judgement and order dtd. 22/8/2015 passed in Criminal Case No. 119 of 2013 by learned 7 th Additional Chief Judicial Magistrate, Rajkot convicting the applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short "N.I.Act") as well as judgement and order dtd. 25/2/2022 passed in Criminal Appeal No.186 of 2015 by learned 14 th Additional Sessions Judge, Rajkot wherein, the learned First appellate Court has been pleased to partly allowed the said appeal and confirmed the judgement and order of conviction and sentence passed by the learned trial Court.

(2.) Today, respondent No.1 Kishorbhai Lathabhai Khuti was present before this Court and he has identified by learned advocate for the the respondent No.1. He has filed affidavit dated 9 th April, 2022. Learned advocate for the respondent No.1 has identified the signature of the respondent No.1 in the affidavit which was executed before the Notary on 9/4/2022. Respondent No.1 has no objection if impugned judgement and orders passed by the Court below are quashed by this court in view of settlement arrived at between them.

(3.) In the Affidavit filed by respondent No.1- Kishorbhai Lathabhai Khuti, it is stated that:-