DHARMENDRABHAI NAVINCHANDRA JAYSWAL Vs. KAMLESHBHAI BALSHANKAR DAVE

JUDGEMENT

(1.) By way of this revision application, the applicant-original accused has prayed to quash and set aside the judgment and order dtd. 3/12/2018 passed by the learned 3 rd Addl. Senior Civil Judge and Addl. Chief Judicial Magistrate, Junagadh in Criminal Case No.584 of 2015 whereby the applicant came to be convicted for the offence punishable u/s.138 of N.I. Act , which was confirmed vide judgment and order dtd. 28/11/2022 passed by the learned Addl. Sessions Judge, Junagadh in Criminal Appeal No.68 of 2018.

(2.) Learned advocate Ms. Mital Vasani states that she has instructions to appear on behalf of respondent No.2 - original complainant in this matter. She is granted permission to file her Vakalatnama with the Registry. The affidavit filed by the original complainant is taken on record.

(3.) Learned advocates on both the sides jointly stated that the parties have settled the dispute amicably outside the Court. The respondent No.2 has also filed an Affidavit wherein, he has averred that the dispute between him and the applicant has been amicably resolved with the intervention of elderly members of the society and common friends. It is averred that he has no objection if the impugned orders passed by both the Courts below are quashed and set aside and prayed that the entire amount deposited by the applicant before the trial Court may be permitted to be withdrawn by him.