SUNILBHAI JASHWANTBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Revision Application is filed under Section 397 read with Section 401 of Code of Criminal Procedure, 1973 against order dated 19.12.2015 passed in Criminal Case No.1557 of 2014 by learned 3rd (Ad-hoc)Additional Judicial Magistrate First Class, Modasa and order dated 24.04.2018 passed in Criminal Appeal No. 7 of 2016 by learned Sessions Judge, Arvalli District at Modasa, whereby the present applicant is convicted for the offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) This application coming on for conciliation before Mega Lok Adalat, the following order is passed :

(3.) Pursuant to the said order, the applicant has produced receipt dtd. 5/9/2018 of Rs.19,500.00 towards deposit of 15% of the cheque amount as litigation cost before the High Court Legal Service Authority. The same is taken on record. In view of the affidavit of settlement filed by respondent No. 2 - original complainant, the present application is disposed of. Order dtd. 19/12/2015 passed in Criminal Case No.1557 of 2014 by learned 3 rd (Ad-hoc)Additional Judicial Magistrate First Class, Modasa and order dtd. 24/4/2018 passed in Criminal Appeal No. 7 of 2016 by learned Sessions Judge, Arvalli District at Modasa are hereby quashed and set aside. R and P, if any, be returned back to the court concerned.