PATEL KIRITKUMAR JOITARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present Criminal Revision Application, applicant has challenged the order of conviction dtd. 27/1/2020 passed below Exh. 56 in Criminal Case No. 10568 of 2016 by learned 6 th Additional Chief Judicial Magistrate, Mahesana convicting the applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short "N.I.Act") as well as order dtd. 20/3/2021 passed below Exh. 12 in Criminal Appeal No.54 of 2020 by learned 2nd Additional Sessions Judge, Mahesana wherein, the learned lower appellate Court has been pleased to dismiss the said appeal and confirmed the judgement and order of conviction and sentence passed by the learned trial Court.

(2.) . Today, respondent No.2 Patel Vikeshbhai Mahendrabhai was present before this Court and he was identified by learned advocate for the the respondent No.2. He has filed affidavit dated 29 th March, 2022. Learned advocate for the respondent No.2 has identified the signature of the respondent No.2 in the affidavit which was executed before the Notary on 29/3/2022. Respondent No.2 has no objection if impugned judgement and orders passed by the Court below are quashed by this court in view of settlement arrived at between them.

(3.) In the Affidavit filed by respondent No.2- Patel Vikeshbhai Mahendrabhai, it is stated that:-