KIRITSINH HARISINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Trivedi, learned APP waives service of Rule on behalf of the respondent - State and Ms. Avani Patel, learned advocate waives service of Rule on behalf of respondent no.2.

(2.) Challenge in this Revision Application is given to the judgment and order of conviction and sentence dtd. 23/11/2022 passed by the learned 3rd Additional Chief Judicial Magistrate, Godhra in Criminal Case no.551 of 2020, which was confirmed by the judgment and order dtd. 28/2/2023 passed by the learned Sessions Judge, Panchmahals at Godhra in Criminal Appeal no.65 of 2022.

(3.) Mr. Vishal Mehta, learned advocate for the applicant-revisionist submitted that during the pendency of the proceedings, parties have settled the disputes amicably outside the Court and that there remains no grievance between them.