GEETABEN PRABHAKAR KAVLANEKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present revision applications are 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 10/04/2018 passed by the learned 7th Additional Sessions Judge, Vadodara in Criminal Appeal No. 32 of 2017 and Criminal Appeal No. 31 of 2017 respectively, confirming the judgments and orders dated 04/01/2017 passed by the learned 3rd Additional Senior Civil Judge, Vaodara in Criminal Case No. 3249 of 1996 and Criminal Case No. 2028 of 1997, respectively.

(2.) Rule. Learned APP waives service of rule on behalf of the Opponent No. 1 - State and Mr.Pradip J. Patel, learned advocate waives service of rule for the Opponent No. 2-? original complainant.

(3.) Considering the issue involved in the present case, offcence in consideration being compoundable and with the consent of the learned advocate appearing for the respective parties, as well as considering the fact that the dispute amongst the applicant and respondent - complainant has been resolved amicably, this applications are taken up for final disposal forthwith.