VAGHARI ROHITBHAI JENABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Rajdeepsinh R. Joddha waives service of notice of rule for and on behalf of the respondent no.2 and learned APP waives service of notice of rule for and on behalf of the respondent no.1.

(2.) By way of present application, the applicant has challenged the judgment and order dtd. 15/2/2020 passed in Criminal Case No. 322 of 2018 by learned 2nd Additional Chief Judicial Magistrate, Mahesana as well as judgment and order dtd. 25/11/2021 passed in Criminal Appeal No. 50 of 2021 by learned Sessions Judge, Mahesana.

(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. Learned advocate for the respondent no.1 submits that full and final settlement has been arrived at between the parties and respondent no.1 has no objection if the orders passed by the courts below would be quashed and set aside. An Affidavit filed by the respondent no.2 is taken on record.