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Kaplon Overseas Thro Viral ... vs State Of Gujarat
2021 Latest Caselaw 16907 Guj

Citation : 2021 Latest Caselaw 16907 Guj
Judgement Date : 27 October, 2021

Gujarat High Court
Kaplon Overseas Thro Viral ... vs State Of Gujarat on 27 October, 2021
Bench: Ilesh J. Vora
      R/SCR.A/10659/2021                             ORDER DATED: 27/10/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 10659 of 2021

==========================================================
            KAPLON OVERSEAS THRO VIRAL AMBALAL JAYSWAL
                              Versus
                        STATE OF GUJARAT
==========================================================
Appearance:
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1
MR HARISH SONI, for the Respondent(s) No. 2
MS SS PATHAK APP (2) for the Respondent(s) No. 1
==========================================================

     CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                              Date : 27/10/2021

                               ORAL ORDER

1. Rule returnable forthwith. Ms. SS Pathak, learned APP and Mr. Harish Soni, learned advocate waives service of notice of Rule for and on behalf of respondent Nos. 1 and 2 respectively.

2. By this application under Articles 226 and 227 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure, the petitioner has sought quashing of the judgment and order dated 22.09.2021 passed by the learned Judicial Magistrate, First Class, Umreth, by which, the petitioner has been convicted for 10 months SI and also directed to pay Rs.2,00,000/- to the complainant as a compensation.

3. It appears that the settlement has been arrived at between the complainant and present petitioner and the entire cheque amount has been paid to the respondent no. 2, 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

R/SCR.A/10659/2021 ORDER DATED: 27/10/2021

compounding of the offence under Section 147 of the Negotiable Instruments Act.

4. The petitioner also submits that the Company is willing to deposit cost as directed by the Supreme Court in case of Damodar S. Prabhu Vs. Sayed Babalal H., reported in (2010) 5 SCC 633, with the Legal Service Authority.

5. In case of Kripalsingh Pratapsingh Vs. Salvinder Kaur Hardisingh Lohana, reported in (2004) 2 GLH 544, the coordinate Bench of this Court after considering various decisions of the Apex Court, took a view that it would be permissible for the High Court in exercise of its inherent powers under Section 482 of the Code, to record the settlement arrived at between the parties and acquit the accused of the charges.

6. Thus, taking into account the fact of settlement, the compounding of the offence is hereby permitted. As a result, the petition is allowed. Rule is made absolute to aforesaid extent. The judgment order passed by the Courts below i.e. order dated 22.09.2021 and warrant issued by the trial Court, are hereby quashed and set aside. The petitioner is acquitted of the offences under the provisions of the Negotiable Instruments Act. The petitioner is directed to deposit 10% of the cheque amount with the Gujarat State Legal Service Authority within a period of 4 weeks from the date of receipt of this order. Direct service permitted.

(ILESH J. VORA,J) P.S. JOSHI

 
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