CHAMPAKLAL JAMNADAS SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant-accused has filed the present revision application under Section 397 read with Section 401 of the Code of Criminal Procedure (hereinafter referred to as "the Code") by the applicant being aggrieved and dissatisfied with the judgment and order dated 25/03/2019 passed by the learned Additional Sessions Judge, City Civil & Sessions Court, Court No. 11, Ahmedabad in Criminal Appeal No. 351 of 2013, confirming the judgment and order dated 25/11/2013 passed by the learned Additional Chief Metropolitan Magistrate, Negotiable Instruments Act , Court No. 30, Ahmedabad in Criminal Case No. 6860 of 2008 (Old Case - Criminal Case No. 431/1997).

(2.) Mr. F.B.Brahmbhatt, learned Advocate for the applicant submitted that the dispute amongst the applicant and respondent No. -2 Original Complainant has been resolved amicably. Mr.Ahbishek Mehta, learned advocate appearing for the respondent No. 2 has also submitted that the dispute between the parties have been resolved amicably.

(3.) Rule. Ms.C.M.Shah, learned Additional Public Prosecutor waives service of rule on behalf of the respondent No. 1 - State and Mr.Abhishek Mehta, learned advocate waives service of rule for the respondent No. 2- original complainant.