PATEL NARANBHAI MANCHHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Keval G. Barot, 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 18.12.2012 passed by learned Chief Judicial Magistrate, Patan in Criminal Case No.4892 of 2008 below Exh.72 as well as the order dated 05.02.2019 passed by learned Additional Sessiosn Judge, Patan in Criminal Appeal No.1 of 2013 below Exh.64.

(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.