PRAVIND KUMAR Vs. RADHE BALLABH MISHRA & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court, aggrieved by the conviction and sentence in the proceedings under section 138 of the Negotiable Instruments Act, 1881.

(3.) We have been told that during the pendency of this matter before this Court, the parties have reached an amicable settlement of the whole dispute for an amount of Rs. 4.5 Lakhs. The said amount was deposited before this Court and the same was directed to be withdrawn by the first respondent along with accrued interest. The amount covered by the cheque was only Rs. 3 Lakhs. The first respondent herein was paid the litigation expenses to the tune of Rs. 25,000/-.