RAJANIKANT HARILAL GOHEL Vs. CHHAGANLAL UKABHAI PATEL (VAKHARIYA)

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent No.2-State and learned Advocate Mr. Hitesh Patel waives service of notice of Rule for and on behalf of Respondent No.1.

(2.) 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. 6/2/2017 passed by the learned 2nd Additional Sessions Judge, Rajkot in Criminal Appeal No.29 of 2012 and the judgment and order dtd. 21/2/2012 passed by the learned 7th Chief Judicial Magistrate, Rajkot in Criminal Case No.8358 of 2007.

(3.) 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.