BHUDARBHAI MAKANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP, Mr.L.R.Pujari and learned advocate, Mr.Shailesh Sharma, waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) THE applicant-accused was convicted for the offences punishable under Section 138 of the Negotiable Instruments Act by the judgment and order dated 30-6-2004 passed in Criminal Case No.1517 of 1999 by the learned Judicial Magistrate First Class, Morbi, and the applicant-accused was sentenced to suffer simple imprisonment for one year and to pay fine of Rs.5,000/-, in default, to suffer SI for two months.

(3.) IT has been submitted by learned advocate Mr.Thakur for the applicant-accused that the matter is settled between the parties, and as per the settlement, the complainant has received the cheque amount in question. Learned advocate for the respondent has also submitted that the matter is settled between the parties. He has placed the copy of settlement on the record of the case. He has also stated that now he has no grievance against the applicant-accused.