- (1.) Rule. Learned APP waives service of rule for respondent No.1 State and learned advocate Mr.Hitesh Padhya waives service of rule for respondent No.2.
(2.) Both the parties confirm that they have settled their dispute amicably outside the Court, whereby, the applicant has paid the amount in question by Demand Draft. Affidavit of settlement with xerox copy of Demand Draft is submitted, which is to be taken on record, wherein respondent No.2 original complainant has categorically stated that the applicant has paid the entire cheque amount of Rs.6,17,980/- to respondent No.2 by way of Demand Draft dated 1.8.2016 and requests that in view of the settlement between the parties, the applicant may be acquitted.
(3.) In view of such settlement, the Criminal Revision Application is allowed. Thereby, impugned judgment dated 7.7.2012 in Criminal Case No.603 of 2002 by Judicial Magistrate First Class, Visnagar so also order dated 30.7.2016 in Criminal Appeal No.6 of 2012 are quashed and set-aside. Thereby, applicant is acquitted from the charges levelled against her u/s.138 of the Negotiable Instruments Act.;