DAMYANTIBEN KUMUDBHAI CHAUDHARI Vs. RAKESHBHAI THAKORLAL MEHTA

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.) Learned advocate for the applicant states that the respondent ' complainant is paid more than the cheque amount and the complainant has no grievance now. Respondent No. 1 ' Rakeshbhai Thakorlal Mehta ' original complainant is present before the Court and is identified by learned advocate Mr. Bhargav Dangar, who shal file his appearance, if yet not filed and the registry shall accept the same. The learned advocate for the respondent No. 1 ' original complainant states that the complainant has received the amount, as aforesaid, 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.