ARVINDBHAI SHANTILAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mehta, learned advocate Mr.Patel for respondent no.2 and learned A.P.P. Mr.Pujari for respondent no.1.

(2.) The present applicant has been convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 by order dated 12.3.2008 in Criminal Case No.765 of 2004 passed by learned Metropolitan Magistrate, Court No.15, Ahmedabad. The said order was challenged in appeal being Criminal Appeal No.40 of 2008 before the learned City Civil & Sessions Judge, Ahmedabad. The said appeal is also dismissed by judgment and order dated 16.7.2009. Both these orders are under challenge before this Court.

(3.) It is submitted by Mr.Mehta that as per the order passed by this Court, today the petitioner is required to make the payment of Rs.65,000/- as last installment and the petitioner is ready to deposit in the Court. Registry is directed to accept the amount of Rs.65,000/- if deposited by the petitioner. It is submitted by learned advocates for both the sides that the matter is amicably settled between the parties. The settlement is placed on record.