VHORA RAHEMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has challenged the impugned judgment and order dated 24.07.2017 passed by learned Metropolitan Magistrate Court No.23, Ahmedabad in Criminal Case No.130 of 2015 as well as the judgment and order dated 08.04.2019 passed by learned Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad in Criminal Appeal No.638 of 2017

(2.) Heard learned advocate for the applicant.

(3.) It is submitted by learned advocate for the applicant that after passing the impugned judgments and orders passed by learned Courts- below, the dispute is settled between the parties amicably and the applicant has paid Rs.50,000/- to respondent no.2 as full and final settlement. It is further submitted that in connection with the settlement arrived at between the parties, an affidavit has been filed by respondent no.2 before this Court at Annexure-C stating therein that respondent no.2 has received the amount of Rs.50,000/- as full and final settlement. It is further submitted that at present, the applicant is in judicial custody since 19.09.2019. Hence, it is requested by him to admit this application and allow prayer made in Paragraph-7(d) of the application.