DILIPBHAI HARGOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Chetna Shah, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No.1 ­ State and Mr.Tirthraj Pandya, learned advocate appearing with Mr.Dushyant Bhatt, learned advocate waives the service of notice of rule on behalf of the respondent No.2 ­ original complainant, in each of the Revision Applications.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, all these Applications are taken up for final hearing today.

(3.) IT appears that thereafter the parties have settled the dispute amicably and settlement has been arrived at between the parties and under the settlement a sum of Rs.22.50 Lacs has been paid to the respondent No.2 - original complainant and even the applicant herein ­ original accused has also deposited Rs.2,25,000.00 being 15% of the cheques amount with the Gujarat State Legal Services Authority. Under the circumstances, the applicant herein ­ original accused has preferred present applications requesting to permit him to compound the offence for which he has been convicted by the learned trial court, confirmed by the learned appellate court as well as this Court.