RASHMIBEN KISHORBHAI VAGHELA Vs. MALVIKABEN RAJENDRABHAI PARMAR

JUDGEMENT

(1.) By this application under sec. 397 read with sec. 401 of the Code of Criminal Procedure, the applicant has prayed to quash and set aside judgment and order dtd. 26/11/2021 passed by the learned 10th Additional District Judge, Vadodara in Criminal Appeal No.340 of 2019 and the judgment and order dtd. 13/11/2019 passed by the learned 2nd Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.45240 of 2016.

(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 applicants 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, Vadodara in Criminal Case No.45240 of 2016 for the offences punishable under sec. 138 of the Negotiable Instrument Act. The Trial Court vide judgment and order dtd. 13/11/2019 held the applicant herein guilty for the offence punishable under sec. 138 of the Negotiable Instrument Act.