DEVANG CHANDULAL PATEL Vs. STATE OF GUJARAT

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 respondent/s present waive/s service.

(3.) Learned advocate Ms. Tanaveer K. Loladia for the applicant states that total cheque amount has been paid to the complainant and the complainant has no grievance now. Respondent No. 2 - Babubhai Vaghjibhai Topiya - original complainant is present before the Court and affirms that he has received the total cheque amount and that, he 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.