VISHAL HASMUKHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1 and today, the respondent no.2 was remained present before this court thus, he waives service of notice of rule.

(2.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 6/3/2021 passed by learned Additional Sessions Judge, Court No.15, City Civil and Sessions Court, Ahmedabad City in Criminal Appeal No. 188 of 2019 as well as judgment and order dtd. 12/2/2019 passed by learned Additional Chief Metropolitan Magistrate, NI Act Court No.36, Ahmedabad in Criminal Case No. 96 of 2015.

(3.) Today, when the matter was taken up for hearing, respondent no.2 himself namely Parthesh Yogeshbhai Dalal was present and submitted that compromise has been arrived at with the applicant amicably. To support his version, he has filed affidavit which is available on record at page no.64 to 67 as well as compromise deed is also available on record at page no.68.