RAMESHCHANDRA RADHESHYAM SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms. Hiral P. Prajapati 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 quash and set aside the judgment and order dtd. 30/1/2020 passed by learned Judicial Magistrate First Class (Muni.), Vadodara in Criminal Case No. 17612 of 2017 as well as judgment and order dtd. 12/7/2022 passed by learned 10th Additional Sessions Judge, Vadodara in Criminal Appeal No. 79 of 2020 and acquit him for the charged levelled against him.

(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.