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Judgment
Hasmukh D. Suthar, J
1) By way of present criminal revision application the applicant has sought relief to quash and set aside the order dated 28.02.2019, in Criminal Misc. Application No.908 of 2015, passed by the learned Family Judge, Vadodara, whereby, the learned Family Judge has been pleased to partly allow the said application filed by the respondent nos.2 and 3 herein under Section 125 of the Code of Criminal Procedure (which shall hereinafter be referred to as “the Code” for short).
2) During the pendency of the present revision application the matter was referred to the Mediation Centre, Vadodara and accordingly, the Secretary, District Legal Service Authority, Vadodara, has submitted a report dated 09.04.2024 qua settlement as per which the matter is settled on the condition to pay Rs.4,50,000/- as compensation and the said amount is already paid by the applicant i.e. Rs.1,00,000/- paid through cheque bearing No.088020, of State Bank of India, Vadodara, dated 15.04.2024 and Rs.3,50,000/- paid through cheque bearing No.088021, of State Bank of India, Vadodara, dated 20.11.2024.
3) In view of above, since the applicant has complied with the terms and conditions of the settlement, the present revision application stands allowed. The impugned order dated 28.02.2019, in Criminal Misc. Application No.908 of 2015, passed by the learned Family Judge, Vadodara, is hereby quashed and set aside.
4) Record and proceedings, if any, be sent back to the concerned Court forthwith. Interim relief, if any, stands vacated.