Kurian, J. - (1.) Leave granted.
(2.) The appellants are before this Court aggrieved by the conviction and sentence under Section 138 of the Negotiable Instruments Act, 1881. Learned counsel appearing for the original complainant, the respondent(s) herein, submits that subsequent to the judgment of the High Court the parties have settled their disputes and the cheque amount has been received.
(3.) In the peculiar facts and circumstances, we are of the view that since the parties have settled the disputes, to do complete justice, the disputes should be given a quietus, subject to appropriate terms.;