NIRMALBHAI BHAVARBHAI BOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent - State and Mr. Buddhadev, learned advocate waives service of Rule on behalf of the respondent no.2.

(2.) Challenge is given to the concurrent findings of conviction and sentence under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) Mr. Shukla, learned advocate for the revisionist submitted that total amount has been paid by the revisionist to the complainant and during the pendency of the proceedings, parties have settled the disputes amicably outside the Court, and that there remains no grievance between them. Mr. Shukla submitted that it was a business transaction and it has been settled.