RAVI DINESHBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Revision application is directed against the judgment and order dated 3rd May, 2012 of learned Metropolitan Magistrate, Negotiable Instrument Act, Court No.27, Ahmedabad in Criminal Misc. Application No. 991 of 2008 whereby the present applicant came to be convicted under Section 138 of the Negotiable Instrument Act, 1881 and sentenced to undergo one year simple imprisonment. It is further directed that he shall pay the compensation of L 34,500/ -. The said judgment and order came to be confirmed by the judgment and order dated 19.01.2013 passed in criminal appeal No. 169 of 2012 by the learned Additional Sessions Judge, Court No.7, Ahmedabad.

(2.) ON 18.02.2013, this Court passed the following order

(3.) TODAY learned advocate Mr. Ashok Padia for the applicant places on record the receipt of payment of costs of L 5,175/ - being the 15% of the cheque amount paid to the Gujarat State Legal Services Authority required to be paid in view of the decision of Supreme Court in Damodar S. Prabhu. Learned advocate, therefore, requests that in the facts and circumstances of the case, the offences may be allowed to be compounded.