GUJARAT PIPAVAV PORT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT petition, under section 482 of the Code of Criminal Procedure has been preferred by the petitioners - original accused to quash and set aside the complaint being Criminal Case No.2273 of 2001 filed by the respondent No.2 original complainant, pending in the Court of learned Metropolitan Magistrate, Court No.9, Ahmedabad under section 138 r/w section 142 of the Negotiable Instruments Act as well as the order passed by the learned Magistrate issuing process in the aforesaid complaint.

(2.) MR.S.I. Nanavati, learned counsel appearing on behalf of the petitioners original accused has requested to permit the parties to compound the offence in view of the subsequent development of making payment of amount of cheques in question with interest.