PATEL HASUMATIBEN BABUALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Criminal Revision Application is filed challenging the concurrent findings of conviction and sentence recorded under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to in short as 'the N.I. Act ') by the learned Additional Judicial Magistrate First Class, Visnagar in Criminal Case No.81 of 2016 on 26/4/2019 and confirmed by the learned 2nd Additional Sessions Judge, Mahesana at Visnagar in Criminal Appeal No.40 of 2019 on 30/7/2022.

(2.) Today the complainant is present before this Court alongwith his Affidavit.

(3.) Learned Advocate for the respondent No.2 Mr. Kalpesh M. Pandit states that the amount has been received by the Co-operative Credit Society and the complainant (Madhav Devshibhai Bhayabhai) is the Authorised Officer of the Society. It is submitted that the applicant and her husband had taken a loan from the Society and the amount has been deposited in the Society as per the say in the Affidavit and also that no more amount remains to be recovered.