Manojbhai Kanubhai Prajapati vs State Of Gujarat
2022 Latest Caselaw 6923 Guj

     R/CR.A/2518/2008                         ORDER DATED: 03/08/2022




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CRIMINAL APPEAL NO. 2518 of 2008

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              MANOJBHAI KANUBHAI PRAJAPATI
                             Versus
               STATE OF GUJARAT & 1 other(s)
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Appearance:
MR PRADEEP PATEL(642) for the Appellant(s) No. 1
MS JIRGA JHAVERI, APP for the Opponent(s)/Respondent(s) No. 1
RULE NOT RECD BACK for the Opponent(s)/Respondent(s) No. 2
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                        Date : 03/08/2022

                           ORAL ORDER

1. This is an appeal under the provisions of Section 378 of the

Criminal Procedure Code, 1973 (CrPC) filed by the appellant -

original complainant challenging the judgment and order dated

21.06.2007 passed in Criminal Case No. 6564 of 2006 by the

learned 3rd Additional Senior Civil Judge and Judicial Magistrate

First Class, Anand, whereby, the learned trial Judge has acquitted

the respondent - accused for the offence punishable under

Section 138 of the Negotiable Instruments Act, 1881 (NI Act).

2. Today, when called, learned advocate Mr. Pradeep Patel for

the appellant - original complainant, by tendering the Settlement

dated 27.07.2022 between the parties, accompanying therewith

R/CR.A/2518/2008 ORDER DATED: 03/08/2022

a copy of Compromise Deed dated 17.07.2009, stated at bar that

the matter is amicably settled between the parties and now, no

grievance survives. The Settlement dated 27.07.2022 is taken on

record. The parties are present before the Court and identified

by the learned advocate, who reiterate the averments of

aforesaid Settlement.

3. In aforesaid view of the matter, learned advocate

Mr. Pradeep Patel for the appellant, under instructions, seeks

permission to unconditionally withdraw the present appeal.

4. Permission, as prayed for, is granted. The appeal stands

disposed of as withdrawn as no grievance survives. Notice of

admission is discharged. Bail bond, if any, shall stand cancelled.

Registry to transmit back the R&P, if called for, to the trial Court

concerned forthwith.

[ A. C. Joshi, J. ] hiren /83