PRAKASHBHAI MOHANBHAI BHENSDADIYA Vs. MUKESHSINH RANJITSINH JADEJA

JUDGEMENT

(1.) By way of present Criminal Revision Application, applicant has challenged the order of conviction dtd. 25/6/2021 passed by learned 5th Additional Chief Judicial Magistrate, Rajkot in Criminal Case No. 15751 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. 13/1/2022 passed in Criminal Appeal No.104 of 2021 by learned 11th Additional Sessions Judge, Rajkot wherein, the learned lower appellate Court has been pleased to dismiss the said appeal and confirmed the judgement and order of conviction and sentence passed by the learned trial Court.

(2.) Learned advocate for the applicant submits that Rs.80,000.00 was deposited by the applicant before the lower Appellate Court and Rs.1,60,000.00 was deposited by the applicant before the trial Court as per order passed by this Court on 4/2/2022 and in all applicant has deposited Rs.2,40,000.00 before the trial Court as we as lower appellate Court and he has also paid Rs.1,60,000.00 in cash to the respondent No.1.

(3.) Learned advocate for the respondent No.2 submits that now the dispute is settled with the present applicant and he has received cheque amount of Rs.4,00,000.00 from the applicant.