KAMLESHKUMAR MOHANJI METHANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under sec. 397 of the Code of Criminal Procedure, the applicant has prayed to quash and set aside judgment and order dtd. 27/6/2022 passed by the learned Sessions Judge, Banaskantha at Palanpur in Criminal Appeal No.12 of 2021 and the judgment and order dtd. 12/2/2021 passed by the learned 2nd Additional Chief Judicial Magistrate, Palanpur in Criminal Case No.5628 of 2018.

(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 applicant was put to trial in the Court of the learned 2nd Additional Chief Judicial Magistrate, Palanpur in Criminal Case No.5628 of 2018 for the offences punishable under sec. 138 of the Negotiable Instrument Act. The Trial Court vide judgment and order dtd. 12/2/2021 held the applicant herein guilty for the offence punishable under sec. 138 of the Negotiable Instrument Act.