KALPANABEN MANGAL CHUDASAMA Vs. NARESH SATYAPRAKASH GUPTA

JUDGEMENT

(1.) Mr. Chirag B. Patel, learned advocate states that he has received instructions to appear for and on behalf of original complainant-respondent no.1. He, therefore, seeks permission to appear on behalf of the respondent no.1. Permission, as sought for, is granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) By way of present application, the applicant has requested to quash and set aside the order dtd. 30/07/2018 passed by learned 11th Additional Sessions Judge, Vadodara in Criminal Appeal No.96 of 2017 and order dtd. 01/04/2017 passed by learned 16th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.37993 of 2012 and further be pleased to acquit the applicant from the charges under Sec. 138 of the Negotiable Instrument Act, 1881.

(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.