BIREN KIRTIKANT SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant requested to quash and set aside the judgment and order dtd. 21/12/2015 passed in Criminal New Case No. 21772 of 2015 by 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Vadodara as well as judgment and order dtd. 17/10/2018 passed in Criminal Appeal No. 9 of 2016 by learned 11th (Adhoc) Additional Sessions Judge, (Special Judge) (Atrocity cases, Vadodara). Today, when the matter was taken up for hearing, learned advocate for the applicant stated that the dispute between the parties is settled amicably.

(2.) Today, Tareshkumar Kantilal Patel original complainant is present before this Court and submits that full and final settlement has been arrived at between the parties and respondent no.2 has no objection if the orders passed by the courts below would be quashed and set aside. He has produced compromise deed which is taken on record.

(3.) Learned APP for the respondent State has submitted that after recording evidence, learned lower courts have passed the order of conviction against the present applicant and therefore, request made by both the learned advocates for the applicant as well as learned advocate for the respondent no.2 may not be granted.