TRIBHOVANBHAI HIRABHAI DHAMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present revision application is filed under Section 397 read with Section 401 of the Code of Criminal Procedure (hereinafter referred to as "the Code") and under the provisions of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the N.I. Act") by the applicant being aggrieved and dissatisfied with the judgments and orders dated 10/04/2019 passed by the learned 12th Additional Sessions Judge, Ahmedabad District Court (Rural) at Mirzapur, Ahmedabad in Criminal Appeal No. 71 of 2017, confirming the judgment and order dated 12/05/2017 passed by the learned 2nd Additional Chief Judicial Magistrate, Ahmedabad (Rural) at Mirzapur, Ahmedabad in Criminal Case No. 2131 of 2016.

(2.) Ms.Bhkati M.Joshi, learned Advocate for the applicant submitted that the dispute amongst the applicant and respondent No. -2 Original Complainant has been resolved amicably. Mr.I.H.Pathan, learned advocate submitted that he has instructions to appear on behalf the respondent No. 2 and he may be permitted to file his vakalatnama in the matter. Permission as sought for is granted. The Registry to accept vakalatnama

(3.) Rule. Mr.K.L.Pandya, learned APP waives service of rule on behalf of the respondent No. 1 - State and Mr.I.H.Pathan, learned advocate waives service of rule for the respondent No. 2- original complainant.