THAKORBHAI KANTIBHAI PATEL Vs. RAJENDRAKUMAR MANIBHAI PATEL

JUDGEMENT

(1.) Rule. Mr. H.N.Parekh, learned advocate waives service of notice of rule for and on behalf of the respondent No.1 and Ms. M.H.Bhatt, learned APP waives service of notice of rule for and on behalf of the respondent No.2.

(2.) By way of present Criminal Revision Application, applicant has challenged the order of conviction and sentence dtd. 26/2/2020 passed by learned Judicial Magistrate First Class, Padara in Criminal Case No. 2278 of 2018 convicting the applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short "N.I.Act") as well as order dtd. 30/9/2021 passed in Criminal Appeal No.15 of 2021 by learned 10th Additional District Judge, Vadodara wherein, the learned lower appellate Court was been pleased to dismiss the said appeal and confirmed the judgement and order of conviction and sentence passed by the learned trial Court.

(3.) Learned advocates appearing for the respective parties submit that dispute is settled between the parties and amount of Rs.4,50,000.00 is received by respondent No.2 through cheque. It is further submitted that amount of Rs.4,00,000.00 was deposited by the applicant before the lower Appellate Court which may be permitted to be withdrawn by respondent No.2-original complainant. Therefore, they have requested this Court to dispose of this Revision Application by quashing and setting aside the impugned judgement and orders challenged in the present revision application.