BABUBHAI BANUBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Hardik Gajjar, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission as sought for stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 21/7/2022 passed by learned Principal Civil Judge and Judicial Magistrate First Class, Upelta, District Rajkot in Criminal Case No.9 of 2019 for the offence punishable under Sec. 138 of the Negotiable Instruments Act as compromise has been arrived at between the parties.

(3.) Considering the issue involved in the present application and with consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute amongst the applicant and complainant has been resolved amicably, this matter is taken up for final disposal forthwith.