ASHWINBHAI KEVALBHAI PANDYA Vs. HEMANTBHAI NATWARBHAI DESAI

JUDGEMENT

(1.) Rule. Learned advocate Mr.Hriday Buch waives service of Rule for respondent no.1. Learned Additional Public Prosecutor Ms. Monali Bhatt waives service of Rule for respondent no.2.

(2.) By consent of the parties, the matter is taken up for final disposal today as the applicant no.1 and respondent no. 2 have settled the dispute.

(3.) The present Revision Application under Sections 397 and 401 of the Code of Criminal Procedure, 1973 is filed to challenge the judgment and order dated 18.4.2009 passed by the learned Judicial Magistrate, First Class, Pardi as confirmed by the learned Additional Sessions Judge, Valsad by judgment and order dated 1.10.2014 passed in Criminal Appeal No. 8 of 2009.