Vijaykumar Dulichand Goyanka vs Narendrakumar S/O. Shivprasad ...
2021 Latest Caselaw 3458 Bom

                                                                         940.Revn.73.18.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

            CRIMINAL REVISION APPLICATION NO.73 OF 2018
(Vijaykumar Dulichand Goyanka Vs. Narendrakumar s/o Shivprasad Maliwal
                              and another)
                                  WITH
            CRIMINAL REVISION APPLICATION NO.74 OF 2018
(Vijaykumar Dulichand Goyanka Vs. Narendrakumar s/o Shivprasad Maliwal
                              and another)
                                  WITH
            CRIMINAL REVISION APPLICATION NO.81 OF 2018
 (Sagar s/o Narendra Maliwal Vs. Shivcharan s/o. Vijaykumar Goyanka and
                                another)

                                   ...
   Advocate for Applicant in REVN/73/2018 and 74/2018: Mr. S.S Rathi
   Advocate for Applicant in REVN/81/2018 : Mr. R.S. Deshmukh, Senior
                                Advocate
 Advocate for Respondent in REVN/73/2018 and 74/2018: Ms. Anjali Dube
                                   ...

                                    CORAM   :   MANGESH S. PATIL, J.

                                    DATE    :   23.02.2021
PER COURT :

The parties i.e. the original complainant and the accused have

filed terms and settlement in each of these three Revision Applications those

are taken on record and marked 'X' for the purpose of identification. In view

of such settlement, the Revision Applications are allowed. Impugned

judgments and orders convicting the petitioner are quashed and set aside

and he is acquitted.

(MANGESH S. PATIL, J.) habeeb