(1.) Rule. Ms. Divyangna Jhala, learned APP waives service of notice of Rule for and on behalf of respondent - State. Mr. P.M. Dave, learned advocate for respondent No. 2, waives service of notice of Rule.
(2.) Mr. Anand Chopra, Authorized Signatory of HDFC Bank Limited, respondent No. 2 herein - original complainant, is present before the Court and duly identified by learned advocate Mr. P.M. Dave, representing him.
(3.) According to the affidavit filed on behalf of the respondent No. 2 - Mr. Anand Chopra, Authorized person of HDFC Bank Limited, which is at page 67 in this compilation, it is mentioned that the matter is settled between the parties for the amount stated therein and petitioner - accused has already paid Rs.1,00,000.00 by way of demand draft to the respondent No. 2 herein and Rs.5,00,000.00 are already deposited before the Registry of this Court pursuant to order dtd. 27/12/2022 and if the amount is disbursed in favor of the respondent No. 2, respondent No. 2 - Bank has no objection if the judgment of conviction and order of sentence passed by the trial Court and confirmed by the appellate Court against the petitioner - accused is quashed and set aside. The said affidavit is taken on record.