GOSWAMI BHAVIK MUKESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Gaurav Vyas waives service of notice of rule for and on behalf of the respondent no.2 and learned APP waives service of notice of rule for and on behalf of the respondent no.1.

(2.) By way of present application, the applicant has requested to take the settlement on record and compound the offence by quashing and setting aside the judgment and order dtd. 9/3/2022 passed below Ex. 19 in Criminal Appeal No. 56 of 2021 by learned 4th Additional Sessions Judge, Mahesana as well as judgment and order dtd. 5/2/2021 passed below Ex. 39 in Criminal Case No. 8078 of 2017 by learned 6 th Additional Chief Judicial Magistrate, Mahesana and acquit the applicant.

(3.) Today, when the matter was taken up for hearing, a joint submission was made by learned advocates for the respective parties that dispute between the parties is settled amicably.