LAWS(GJH)-2022-10-960

VIRAMBHAI CHHAGANBHAI VANKAR Vs. STATE OF GUJARAT

Decided On October 20, 2022
Virambhai Chhaganbhai Vankar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of this revision application, the applicant-original accused has prayed to quash and set aside the judgment and order dtd. 25/2/2020 passed by the learned JMFC, Dabhoi in Criminal Case No.4663 of 2016 as also the judgment and order dtd. 29/1/2022 passed by the learned 8 th Addl. Sessions Judge, Dabhoi in Criminal Appeal No.13 of 2020.

(2.) Learned advocate Ms. Shloka Mohapatra states that she has instructions to appear on behalf of respondent No.2 - original complainant in this matter and has sought permission to file her Vakalatnama with the Registry, which is granted.

(3.) Learned advocates on both the sides jointly stated that the parties have settled the dispute amicably outside the Court. The respondent No.2 has also filed an Affidavit wherein, he has averred that the financial dispute between him and the applicant has been amicably resolved with the intervention of elderly members of the society and common friends and that he has no objection if the impugned orders passed by the Courts below are quashed and set aside.