ASHOK HARISHCHANDRA JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate, Manoj Shrimali for the applicant, learned Additional Public Prosecutor, Mr. K. V. Pandya for the respondent No. 1-State and learned advocate, Mr. Vijay Nagesh for the respondent No. 2.

(2.) THE learned advocates for the respective parties have made a joint statement at the bar that the matter is settled between the parties and hence, both the application for condonation of delay in preferring the Cri. Revision Appln. No. 552 of 2009 as well as the Cri. Revision Appln. No. 552 of 2009 may be taken up for disposing it of together.

(3.) IN view of the above, both the application for delay as well as the main revision are taken up for hearing for disposing it of by a common order today.