BHARATKUMAR LAHERILAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in both these Revision Applications and as such are between the same parties, both the Revision Applications are heard, decided and disposed of by this common judgement and order.

(2.) RULE . Ms.Chetna Shah, learned Additional Public Prosecutor waives the service of notice of rule on behlaf of the respondent No.1 � State and Mr.N.R. Maulvi, learned advocate appearing for Mr.Shakeel Qureshi, learned advocate waives the service of notice of rule on behalf of the respondent No.2 - original complainant, in both these Revision Applications.

(3.) MR .Maulvi, learned advocate appearing for Mr.Shakeel Qureshi, learned advocate appearing on behalf of the respondent No.2 � original complainant has stated at the bar that the respondent No.2 � original complainant has no objection if the petitioner - accused is permitted to compound the offences for which he has been convicted. However, he has requested to direct the registry to transmit / transfer the amount of Rs.75,000/- deposited by the petitioner with the registry of this Court, to the learned trial court to be deposited in Criminal Case No. 1462 of 2008 and permit the respondent No.2 � original complainant to withdraw the same.