GOKULBHAI KARSHANBHAI GOGARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 ).

(2.) Rule. Learned advocates for the respective respondents waive service.

(3.) Original complainant is present before the Court and states that settlement has been arrived at with the applicant - accused and necessary settlement agreement was executed in Lajpore Central Prison, Surat before the Jailer and the execution was registered by Notary on 29/2/2023. The complainant, who is present before Court, is identified by learned advocate Ms. Priyanka Gupta and submitted that total amount of cheque of Rs.1,40,000.00 has been received by him and now, he does not want to pursue the matter and has urged the Court to consider the offence as compounded.