SAMIRKHAN MUSAKHAN PATHAN Vs. BHUPENDRABHAI GORDHANBHAI PATEL

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr Jitendra D. Patel, learned advocate waives service of notice of rule for and on behalf of the respondent no.1 and learned APP waives service of notice of rule for and on behalf of the respondent no.2-State.

(2.) By way of present application, the applicant has challenged the judgment and order dtd. 28/5/2019 passed in Criminal Case No. 7808 of 2016 by the learned 4 th Additional Chief Judicial Magistrate, Nadiad as well as judgment and order dtd. 2/3/2022 passed in Criminal Appeal No. 69 of 2019 by learned 2nd Additional District and Sessions Judge, Kheda at Nadiad.

(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.