HITESHBHAI NAMERIBHAI PRAJAPTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Akash J. Pandya 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. 28/1/2022 passed by the learned 5th Additional Sessions Judge, Anand in Criminal Appeal No.169 of 2019 and the judgment and order dtd. 20/5/2019 passed by the learned Additional Judicial Magistrate First Class, Anand in Criminal Case No.1695 of 2016.

(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.