MINU RAJENDRA SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The revisionist is convicted by order dtd. 6/7/2018 by learned Additional Chief Metropolitan Magistrate, N.I.Court, Ahmedabad in Criminal Case No.71 of 2016, reaffirmed by judgment and order dtd. 27/12/2021 passed in Criminal Appeal No.419 of 2018 by learned Additional Sessions Judge, Ahmedabad.

(2.) Mr.Jigar Dave, learned advocate for the 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.

(3.) Ms.Meena Vyas, learned advocate for respondent No.2 has placed Settlement Affidavit of respondent No.2 - original complainant and stated that the entire amount as agreed between the parties, has already been paid. The same is taken on record.