PRATIKBHAI PRAVINBHAI PARMAR Vs. MAYURBHAI K. PARIKH

JUDGEMENT

(1.) Learned Advocate Mr. A. R. Kadri seeks permission to file his Vakalatnama during the course of the day. The permission as prayed for is granted.

(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. 30/9/2022 passed by the learned 4th Additional Sessions Judge, Vadodara in Criminal Appeal No.252 of 2019 and the judgment and order dtd. 4/12/2021 passed by the learned Chief Judicial Magistrate, Vadodara in Criminal Case No.19489 of 2019.

(3.) In view of the fact that the parties have settled their disputes, learned advocate for Respondent no.1- original complainant jointly with learned advocate for the applicant submitted that offence may be permitted to be compounded.