VERSINGH GOVARDHANSINGH RAJPUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. R.C.Kodekar, learned APP waives service of notice of rule for and on behalf of the respondent no.1. Mr. Hardik A.Dave, learned advocate waives service of notice of rule for and on behalf of the respondent no.2.

(2.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 29/4/2017 passed in Criminal Case No. 52695 of 2013 by learned 7 th Additional Chief Judicial Magistrate, Surat as well as judgment and order dtd. 30/1/2021 passed in below Exh.16 in Criminal Appeal No. 122 of 2017 by learned 9th Additional District and Sessions Judge, Surat.

(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.