VALAND RAKESHKUMAR KANTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the respondent - State and Mr. Hemang Bharvad, learned advocate waives service of Rule on behalf of the respondent no.2.

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

(3.) Learned advocate for the applicant submitted that during the pendency of the proceedings, parties have settled the disputes amicably outside the Court, and that there remains no grievance between them.