SUDHIR CHADULAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this revision application at the instance of the applicant - accused 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.) The learned advocate for the applicant states that total cheque amount has been paid to the complainant and the complainant has no grievance now. Respondent No. 2 - Bhargav Paragbhai Devani - original complainant is present before the Court and is identified by learned advocate Mr. Anand Thakkar, 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 total cheque amount by cash and a cheque of the HDFC Bank 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.