BHUPENDRA G. MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Advocate Mr. Bhavik Shah seeks permission to file vakalatnama on behalf of respondent no.2 - original complainant. Permission is granted. Vakalatnama of Advocate Mr. Bhavik Shah be accepted.

(2.) Rule. Learned APP and Advocate Mr. Bhavik Shah, waive service of notice of Rule on behalf of the respective respondent.

(3.) Challenge is given to the concurrent findings of conviction and sentence under Sec. 138 of the Negotiable Instruments Act, 1881.