THAKOR AMRATJI JAGMALJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent No.1-State and learned advocate Mr. P. M. Dave waives service of notice of Rule for and on behalf of Respondent-2.

(2.) By this application under sec. 397 read with sec. 401 of the Code of Criminal Procedure, 1973 the applicant has prayed to quash and set aside judgment and order dtd. 4/10/2021 passed by the learned 2nd Additional Sessions Judge, Mahesana in Criminal Appeal No.28 of 2020 and the judgment and order dtd. 16/12/2019 passed by the learned 2nd Additional Judicial Magistrate First Class, Mahesana in Criminal Case No.850 of 2017.

(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.