AMITGIRI SUKHLALGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has prayed to quash and set aside the impugned judgment and order dtd. 30/9/2019 passed by the learned Additional City Civil and Sessions Judge, Court No.10, Ahmedabad in Criminal Appeal No.378 of 2019 as well as judgment and order dtd. 25/4/2016 passed by the Additional Chief Metropolitan Magistrate Court No.35, Ahmedabad in Criminal Case No.38 of 2016 and further be pleased to acquit the applicant.

(2.) Heard learned advocates appearing for the respective parties and learned APP appearing for the respondent-State.

(3.) Today, when the matter was taken up for hearing, a joint request was made by learned advocates for the respective parties that dispute between the parties is settled amicably. That, dispute was settled by the complainant by accepting due amount. Learned advocate for the respondent no.2 has produced affidavit filed by the respondent no.2, wherein the respondent no.2 has stated that he has received due amount as full and final settlement and he has no objection if the orders passed by the courts below would be quashed and set aside. An Affidavit filed by the respondent no.2 is taken on record.