MUKHTYARKHAN AHMEDKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. Ms. Archana C. Raval waives service of notice of Rule on behalf the respondent No.1 - State.

(2.) Learned advocate Mr. Jitendra G. Sheth for respondent No. 2 places on record affidavit dated 27th August,2007 filed by one Bhagwavat J. Trivedi, Manager of Balasinor Nagrik Sahkari Bank Ltd. The said affidavit is taken on record.

(3.) Learned advocate for the parties stated that the matter has been settled out side the court and as per order dated 10-7-2007 passed by this Court (Coram : D.N. Patel, J.) the petitioner has paid amount of Rs.2,10,468/- in 12 equal instalments each of Rs.17,539/- to complainant Bank, and therefore, the parties may be permitted to compound the offence and order of conviction and sentence passed by the trial Court and confirmed by the appellate Court be aside.