BHASKAR NIRANJANBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Mohd. Shahrukh M. Saiyed 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 requested to quash and set aside the judgment and order dtd. 6/12/2018 passed by learned 25th Additional Chief Judicial Magistrate, Vadodara in Criminal Case No. 39137 of 2005 as well as judgment and order dtd. 23/7/2021 passed by learned Sessions Judge, Vadodara in Criminal Appeal No. 1 of 2019 and acquit him for the charged levelled against him.

(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.