SANDEEPKUMAR RAVJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Amman Saiyed appears and submits that he has instructions to appear on behalf of the respondent no.2 - complainant. He is permitted to file his appearance. Registry shall accept his vakalatnama.

(2.) By this application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as "the BNSS"), the applicant seeks to invoke the inherent powers of this Court, praying for quashing and setting aside the Order dtd. 10/1/2025 passed in Criminal Case No. 2863 of 2021 by the learned 5th Additional Chief Judicial Magistrate, Nadiad, as well as the order dtd. 4/10/2025 passed in the Criminal Appeal No. 74 of 2025 passed by the learned 6th Additional Sessions Judge, Nadiadf for the offence punishable under Sec. 138 of the Negotiable Instruments Act, on the ground that the parties have amicably resolved the dispute.

(3.) An affidavit dtd. 16/10/2025 has been filed on behalf of the respondent no.2 - original complainant, inter alia, stating as under :