SUBHASH TEKCHAND DHOBI Vs. RAJUBHAI KARSHANBHAI VAGHELA

JUDGEMENT

(1.) RULE. Learned advocates waive service of Rule on behalf of the respective respondents.

(2.) Challenge in this Revision Application is given to the judgment and order of conviction and sentence dtd. 23/11/2022 passed by the learned Additional Chief Metropolitan Magistrate, NI Court no.34, Ahmedabad in Criminal Case no.71723 of 2017, which was confirmed by the judgment and order dtd. 13/4/2026 passed by the learned Additional Sessions Judge, City Sessions Court No.14, Ahmedabad in Criminal Appeal no.459 of 2022.

(3.) Learned advocate for the applicant submitted that during the pendency of the proceedings, parties have settled the disputes amicably outside the Court and that there remains no grievance between them.