GHANSHYAMBHAI VALJIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Ms.C.M.Shah and Learned advocate, Ms.Chetanaben Joshi waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) THE applicant-accused was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act by the learned 2nd Addl. Civil Judge and Judicial Magistrate (First Class), Bhuj-Kachchh, by judgment and order dated 13-3-2008 in Criminal Case No.356 of 2007 and the applicant accused was sentenced to suffer simple imprisonment for six months and to pay fine of Rs.40,000/-, in default, to suffer further one month SI.

(3.) IT has been submitted by the learned advocates for both the parties that the matter is settled between the parties, who are cousin brothers and they may be permitted to compound the offence. An affidavit affirmed by the original complainant has been produced by the learned advocate for the applicant, Mr.P.M.Lakhani. Said affidavit is ordered to be taken on record.