VIJAY RAMESHCHANDRA VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Umesh R. Shah, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.2 and sought permission to appear on behalf of the respondent no.2. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Umesh R. Shah waives service of notice of rule for and on behalf of the respondent no.2.

(3.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 30/8/2022 passed by learned Judicial Magistrate First Class, Mansa in Criminal Case No. 308 of 2017 for the offence punishable under Sec. 138 of the Negotiable Instruments Act as compromise has been arrived at between the parties.