BALDEVBHAI BHARMALBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend is granted.

(2.) RULE. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.1.

(3.) IN response to the Notice issued by this Court, one Chauhan Gajendrasinh Madhavsinh, an Officer from respondent No.2 original complainant Gujarat State Co-Op. Agri. & Rural Development Bank Ltd., Zaghdiya Branch, Zaghdiya is personally present in the Court and has confirmed the payment of entire cheque amount and under the instruction and authority from respondent No.2 Bank, he has stated at the bar that respondent No.2 Bank has no objection if the petitioner is permitted to compound the offence.