GANPATBHAI BABUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP and learned advocate waive service of notice of Rule for and on behalf of respondent Nos. 1 and 2 respectively.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed quashing of the judgment and order dtd. 6/8/2022 passed by Chief Judicial Magistrate, Nadiad, in Criminal Case No.320/2019, whereby the petitioner has been convicted and sentenced to undergo simple imprisonment for one year and ordered to pay an amount of compensation Rs.46,000.00 to the complainant bank, under Sec. 138 of the Negotiable Instruments Act.

(3.) It appears that the settlement has been arrived at between the complainant and present petitioner and Rs.46,000.00 has been paid by the petitioner to the complainant as full and final amount, which has been confirmed by the complainant by detailed affidavit, which has been placed on record. The complainant do not wish to proceed further and is willing to compound the offence. Accordingly, the petitioner by filing this petition, seeks compounding of the offence under Sec. 147 of the Negotiable Instruments Act.