AASIM GULAM HAIDER VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application No. 1 of 2022 does not survive as the main matter is already listed today.

(2.) Challenge in this revision application at the instance of the applicant - accused is given to the concurrent findings of the learned Courts below of conviction and sentence for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (NI Act ).

(3.) The learned advocate for the applicant states that cheque amount has been paid to the complainant and the complainant has no grievance now. Respondent No. 2 - Natwarlalji Shankarlalji Kalal - original complainant is present before the Court and is identified by learned advocate Mr. Manan Patel, who proposes to file his appearance for the respondent No. 2, which may be accepted by the registry. The learned advocate for the respondent No. 2 - original complainant states that the complainant has received the cheque amount by cash i.e. Rs.80,000.00 today and Rs.1,20,000.00 has been deposited before the appellate Court below and the complainant does not want to pursue the matter now in view of amicable settlement and has given consent for compounding the offence. The complainant also files an affidavit to that effect, which is directed to be taken on record.