PARMAR VIJUSINH MULSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent - State and Mr. Dipen Chaudhary, learned advocate waives service of Rule on behalf of the respondent no.2. Let Vakalatnama of Advocate Mr. Chaudhary be accepted.

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

(3.) Learned advocate for the applicant submitted the applicant is in jail suffering the sentence and that during the pendency of the proceedings, parties have settled the disputes amicably outside the Court, and that there remains no grievance between them.