V. M. ODEDARA 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 respondents waive service.

(3.) Learned advocate Mr. P. P. Majmudar for the applicant states that total cheque amount has been paid to the complainant and the complainant has no grievance now. On earlier occasion i.e. on 6/4/2023, respondent No. 2 - original complainant - Nanalal Talaksi Shah was present before the Court, who was identified by learned advocate Mr. Dhruv K. Dave and filed an affidavit. The complainant affirmed that cheque amount had been received and he proposed to compound the offence.