Gitaben Arvindbhai Parmar vs The State Of Gujarat
2021 Latest Caselaw 2316 Guj

        R/SCR.A/1896/2021                                   ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 1896 of 2021

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                       GITABEN ARVINDBHAI PARMAR
                                  Versus
                          THE STATE OF GUJARAT
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Appearance:
MR.HARDIK BHARHMBHAT(3741) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                            Date : 12/02/2021

                             ORAL ORDER

Mr.Sankul Kabra, learned advocate states that he has

received instructions to appear for and on behalf of the respondent

no.2 and sought permission to appear on behalf of the respondent

no.2. Permission; as sought for; stands granted. He shall file his

Vakalatnama before the Registry. Registry shall accept the same.

By way of present application, the applicant has prayed to

quash and set aside the impugned judgment of conviction and

sentence dated 30.12.2020 passed by the learned Judicial

Magistrate First Class, Umreth in Criminal Case No.915 of 2019

and further prayed to stay the further proceedings thereof till final

disposal of this application.

R/SCR.A/1896/2021 ORDER

Heard learned advocate for the applicant.

It was submitted by learned advocate for the applicant that

after delivering the judgment by the learned Judge, compromise

was arrived at between the parties i.e. applicant and respondent

No.2. That the cheque amount is paid by the present applicant to

the respondent No.2 and settlement is arrived at between the

parties.

Learned advocate for the respondent no.2 also confirms the

settlement arrived at between the parties.

Issues requires consideration.

Notice returnable on 26.02.2021. Learned APP waives service

of notice for and on behalf of the respondent No.1­State and

learned advocate Mr.Sankul Kabra waives service of notice for and

on behalf of the respondent no.2.

The judgment and order dated 30.12.2020 passed by the

learned Judicial Magistrate First Class, Umreth in Criminal Case

No.915 of 2019 shall be suspended till the next date of hearing.

Registry is directed to send a copy of this order to the

concerned court through fax or email forthwith.

(B.N. KARIA, J) SUYASH