SANGITABEN CHANDRESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, learned APP waives service of Rule on behalf of the respondent - State and Mr. Hardik Barot, 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. Jucky Lucky Chan, learned advocate for the revisionist submitted that there is dispute of Rs.9,00,000.00 between the parties and the applicant lady has given total amount by way of cheque to the complainant and thus, states that the parties have settled the disputes amicably outside the Court, and that there remains no grievance between them.