ANAMITRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the applicant has prayed for the following reliefs:-

(2.) In view of the fact that the parties have settled their disputes, learned advocate for respondent no.2-original complainant jointly with learned advocate for the applicant submitted that offence may be permitted to be compounded.

(3.) It appears from the record that the applicant was put to trial in the Court of the learned City Civil and Sessions Court, Ahmedabad in Sessions Case No.85 of 2014 for the offence punishable under Sec. 366 of the Indian Penal Code, 1860. The Trial Court, vide order dtd. 2/6/2021, rejected the same. Being aggrieved by the same, the applicant has come up with this application.