Gopal Shalik Patil vs Ganesh Balkrishna Patil And Anr
2021 Latest Caselaw 17263 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


       903 CRIMINAL REVISION APPLICATION NO.311 OF 2019
            WITH APPLN/3685/2019 IN REVN/311/2019

                     GOPAL SHALIK PATIL
                            VERSUS
              GANESH BALKRISHNA PATIL AND ANR
                              ...
         Advocate for Applicant : Shri Mangesh G. Patil
        Advocate for Respondent No.1 : Shri D.D.Pande
          APP for Respondent No.2 : Shri S.W.Munde
                              ...
                CORAM : M. G. SEWLIKAR, J.

Date: December 10, 2021 ...

PER COURT :-

1. Shri M.G.Patil, learned counsel for the applicant submits that parties have arrived at out of Court settlement. He has placed on record compromise deed. He submits that he does not want to proceed with the revision application.

2. In view of compromise efected between the parties, revision application is disposed of as withdrawn.

3. Since ofence is compounded, applicant is acquitted of the ofence under Section 13i of the Negotiable Instruments Act. Judgment and order of the trial Court in S.C.C. No.2i7 of 2013 dated 1ith September, 2017 and Judgment and order of the Additional Sessions Judge in Criminal Appeal No.27 of 2017 dated 15 th October, 2019, are set aside.

4. All pending applications stand disposed of.

( M. G. SEWLIKAR, J. )

SPT