SHAILESH BHUPENDRAKUMAR SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Revision Application, the challenge is given to the judgment and order of conviction and sentence passed by the learned 3 rd Additional Chief Judicial Magistrate, Vadodara on 4/2/2019 passed in Criminal Case No.42949 of 2016 and further, the order dtd. 4/1/2023 of the learned 4th Additional Sessions Judge, Vadodara confirming the conviction.

(2.) The complainant - Sonal, W/o. Ashwin Bankelal Dubey is present before this Court. Learned Advocate Mr. Gaurav Chudasma identifies the complainant and further states that he has filed his Vakalatnama before the Registry. It is further submitted that since the complainant has settled the dispute and also as the cheque amount has been given to the complainant, there is no objection if the conviction is set aside.

(3.) Learned Advocate for the applicant submits that as per the Affidavit, Rs.1,20,000.00 has been deposited before the Appellate Court and Rs.4,00,000.00 before this Court.