- (1.) Heard Mr. Aditya Dhawan, learned counsel for the appellant and Mr. Wasi Haider, learned counsel for the respondent.
(2.) Leave granted.
(3.) The accused-appellant has been convicted under Section 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo simple imprisonment for six months and pay fine to the extent of cheque amount i.e. Rs.46,000/-. After the conviction was affirmed by the High Court in revision, the parties have settled the matter and the settlement deed has been filed before this Court along with the special leave petition.;