SUTHAR SAVANKUMAR RATILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ld. Counsel appearing for the Respondents waive Rule for the Respondents.

(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 order dtd. 21/12/2009 passed by 5th Additional Senior Civil Judge, Mehsana, in Criminal Case No.2536/2009, whereby, the Petitioner has been convicted for 1 year SI and fine of Rs.10,000.00 directing to pay the cheque amount of Rs.1,00,000.00 as a compensation to the complainant, failing which, to undergo 2 months SI, which has been confirmed by the Addl. Sessions Judge, Mehsana, vide order dtd. 10/6/2011.

(3.) It appears that the settlement has been arrived at between the complainant and present petitioner, 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.