MUHAMMADMIYA HAMIDMIYA SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Jarjeeskhan A. Pathan, learned advocate submits that he has received instructions to appear on behalf of respondent no. 2 and he shall file his Vakaltnama in the Registry. Registry is directed to accept his Vakalatnama.

(2.) The applicant has challenged the impugned judgment and order dated 17. 06. 2019 passed in Criminal Appeal No. 12 of 2019 by learned 4th Additional Sessions Judge, Dahod, as well as the order dated 27. 03. 2019 passed in Criminal Case No. 1626 of 2014 by learned Additional Judicial Magistrate First Class, Dahod.

(3.) When the matter is taken up for hearing, learned advocates for both the sides have jointedly submitted that the matter is amicably settled between the parties.