JITENDRABHAI SOMABHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 1/10/2015 passed by learned 3 rd Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Vadodara in Criminal Case No. 38761 of 2000 as well as judgment and order dtd. 16/7/2016 passed by learned 13th (Adhoc) Sessions Judge, Vadodara in Criminal Appeal No. 132 of 2015.

(2.) 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.

(3.) Today, learned advocate for the respondent no.2 submits that full and final settlement has been arrived at between the parties and respondent no.2 has no objection if the orders passed by the courts below would be quashed and set aside. He has produced an affidavit filed by the respondent no.2, which is taken on record. Learned advocate for the respondent no.2 has identified the signature of the respondent no.2 in the affidavit filed by the respondent no.2 and has confirmed the fact about settlement arrived at between the parties.