GHANSHYAMBHAI SHANKARBHAI VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned counsel for the respective Respondents waive service of notice of Rule.

(2.) By this application under Articles 226 and 227 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner has sought quashing of the impugned judgment and order of conviction dtd. 7/1/2023 passed by 4 th Additional Chief Judicial Magistrate, Anand, in CC No.5427/2019, whereby, the Petitioner has been convicted for 1 year SI and also directed to pay the cheque amount of Rs.4,50,000.00 as a compensation to the complainant, failing which, to undergo 6 months SI.

(3.) It appears that the settlement has been arrived at between the complainant, which has been confirmed by the complainant by detailed affidavit, which has been placed on record. The complainant do not wish to proceed further and is willing to compound the offence. Accordingly, the petitioner by filing this petition, seeks compounding of the offence under Sec. 147 of the Negotiable Instruments Act .