NAVINCHANDRA PRAMUKHLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure has been filed by the petitioner-original accused being aggrieved dissatisfied by the judgment and order dated 16-4-2007 passed by the learned Metropolitan Magistrate, Court No.18, Ahmedabad, and also the judgment and order dated 24-12-2009 passed by the learned Addl. Principal Judge, Court No.2, Ahmedabad City, in Criminal Appeal No.50 of 2007 whereby the appeal was dismissed and the conviction and sentence of the applicant for the offence punishable under Sec.138 of the Negotiable Instruments Act to suffer SI for eighteen months (one and half years) with fine of Rs.10,000/-, in default to suffer further SI for six months.

(2.) Heard learned advocate, Mr.I.m.Pandya for the applicant, learned APP, Mr.L.R.Pujari for the respondent No.1-State and learned advocate, Mr.J.B.Dastoor for the respondent No.2, who will file his vakalatnama during the course of the day on behalf of the respondent No.2.

(3.) It is submitted by learned advocate, Mr.Pandya that the matter is settled between the parties and as per the settlement, the present petitioner has paid the amount to the original complainant and the complainant has also received the said amount of Rs.2,50,000/-.