PATEL SACHINKUMAR NARANBHAI Vs. GANDHI HARDIK ANUPKUMAR

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 Additional Chief Judicial Magistrate in Criminal Case No.1124/2019 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. The Trial Court vide judgment and order dtd. 21/12/2019 held the applicant herein guilty for the offence punishable under Ss. 138 of the Negotiable Instruments Act, 1881.