K. BHISHMACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Nilay A.Thaker, learned advocate for the respondent No.2, Mr.Ketanbhai Bhupendrabhai Vyas, authorized signatory of M/s.City Tiles Ltd., has instructions to appear. He seeks permission to file his appearance on behalf of respondent No.2 herein. The Registry is directed to accept the Vakalatnama of Mr.Nilay A.Thaker, learned advocate for respondent No.2.

(2.) Rule. Mr.Rashesh Rindani, learned APP waives service of rule on behalf of respondent No.1-State and Mr.Nilay A.Thaker, learned advocate waives service of rule for respondent No.2.

(3.) Mr.Thaker, learned advocate for respondent No.2 places on record an affidavit duly affirmed and identified by an advocate of respondent No.2 herein dated 25.7.2019. The said affidavit be taken on record. It is stated in it, that parties have settled their dispute amicably and as mentioned in the affidavit, two cheques have been given to the complainant. It is mentioned in the affidavit that since matter is settled between the parties, if the judgment of conviction and order of sentence imposed upon the applicant is quashed and set aside, the complainant has no objection to it.