Motilal Nagraj Patil vs Rajesh Shrikishan Khandelwal And ...
2021 Latest Caselaw 4137 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

              CRIMINAL REVISION APPLICATION NO.39 OF 2021
                                      WITH
                  CRIMINAL APPLICATION NO.315 OF 2020
                                        IN
        CRIMINAL REVISION APPLICATION NO.(ST.) NO.21 OF 2020
     (Motilqal Nagraj Patil Vs. Rajesh Shrikishan Khandelwal and another)

                                     ----
Mr. Pushkar S. Shendurnikar, Advocate for the Petitioner
Mr. Rajendra M. Sharma, Advocate for respondent No.1
Mr. V.M. Kagne, A.P.P. for respondent No.2/State
                                     ----

                                     CORAM :    MANGESH S. PATIL, J.

DATE : 05.03.2021

PER COURT :

In this Revision Application against the concurrent findings

convicting the Revision Petitioner for the offence punishable under Section

138 of the Negotiable Instruments Act, the parties have reached a

settlement. Respondent No.1/original complainant has filed his affidavit-

in-reply. It is taken on record. The parties have also filed a joint purshis,

as also the memorandum of settlement (Annexure-X).

2. In view of such settlement between the parties, the impugned

judgment and order convicting the Revision Petitioner and the one

confirming his conviction are quashed and set aside. He is acquitted. The

Criminal Revision Application is accordingly allowed.

2 CRIREVN39-2021

3. Criminal Application No.315/2020 for suspension of sentence

stands disposed of.

[MANGESH S. PATIL] JUDGE

npj/CRIREVN39-2021